Section 2 in The Punjab Allotment of State Government Land Act, 2016
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Allotment Commissioner" means the Sub-Divisional Magistrate;(b)"Collector" means the District Collector or the Deputy Commissioner of the District;(c)"Commissioner" means the Commissioner of the Division;(d)"competent authority" means the Chief Allotment Commissioner, who is the Deputy Commissioner of the District;(e)"cultivating possession" means continuous cultivating possession established by the entries in the revenue record;(f)"Family" in relation to a person means the person, the wife or husband, as the case may be, of such person and his or her minor children;(g)"Financial Commissioner" means the Financial Commissioner Revenue of the State of Punjab;(h)"head of family" means the eldest adult male member of a family, provided that an adult married son will be regarded as head of his own smaller family which shall also be considered separate unit;(i)"land" means the State Government's rural agriculture land, belonging to or vesting in the State Government but shall exclude,-(i)evacuee land, which is governed by the Punjab Package Deal Properties (Disposal) Act, 1976;(ii)nazool land, which is governed by the Nazool Land Transfer Rules, 1956;(iii)surplus land, which means the area declared surplus land and which is governed by the Punjab Land Reforms Act, 1972;(iv)shamlat land means the land as defined in the Punjab Village Common lands (Regulation) Act, 1961; and(v)mushtarka malkan land kept for common purposes in the light of section 23-A and section 42-A of the East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948;(j)"occupant" means a person in continuous cultivating possession of land, whether authorized or unauthorized, either himself or through his lineal ascendant(s);(k)"rural area" means an area within the State of Punjab which is not urban area;(l)"State Government" means the Government of the State of Punjab in the Department of Revenue, Rehabilitation and Disaster Management; and(m)"Tehsildar (Allotment)" means the Tehsildar.
