Section 2 in The West Bengal Acquisition And Settlement Of Homestead Land Act, 1969.
2. Definitions. -
In this Act, unless there is anything repugnant in the subject or context,-(a)"agricultural land" means land ordinarily used for purposes of agriculture or horticulture and includes such land, notwithstanding that it may be lying fallow for the time being;(b)"Collector" means the Collector of a district and includes an Additional District Magistrate or any other officer appointed by the State Government to discharge any of the functions of a Collector under this Act;(c)"holding" means the land or lands held by a raiyat and treated as a unit for assessment of revenue;(d)"homestead" has the same meaning as in the West Bengal Estates Acquisition Act, 1953;(e)"land" includes both agricultural land and non-agricultural land;(f)"non-agricultural land" means land other than agricultural land or other than land comprised in a forest;(g)"non-agricultural tenant" means a non-agricultural tenant as defined in the West Bengal Non-Agricultural Tenancy Act, 1949;(h)"occupier" means a person who is in possession of any land of another person without any interest therein based on title and who holds no land or not more than .8094 hectare of land either as owner or tenant thereof and includes the heirs of such person;(i)"prescribed" means prescribed by rules made under this Act;(j)"raiyat" means a person who holds land for purposes of agriculture.
