Section 2 in The Assam Alienation of Land (Regulation) Act, 1980
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"alienation" in relation to any land means the transfer of such land by sale, mortgage, lease, exchange, gift, will or otherwise;(b)"land" includes building or structures thereon and any right therein;(c)"prescribed" means prescribed by rules made by the State Government under this Act.
