Section 2 in Bihar Land Disputes Resolution Rules, 2010
2. Definitions.
- In these Rules, unless the contrary otherwise requires. -(i)'Act' means the Bihar Land Disputes Resolution Act, 2009. (Act 4 of 2010).(ii)'Section' means the Section of the Bihar Land Disputes Resolution Act, 2009. (Act 4 of 2010).(iii)'Competent Authority' means the Deputy Collector Land Reforms or any other officer authorised to discharge the functions and duties of Deputy Collector Land Reforms in the Sub-division.(iv)'Collector' connotes the Collector of the concerning district.(v)'Commissioner' connotes the Commissioner of the concerning Division.(vi)'Land' connotes Government land, or raiyati land with structure, if any.(vii)'Allotted Land or Settled Land' connotes the land which is allotted or settled or on which raiyati rights have accrued under any of the Acts mentioned in Schedule-1 to the Public Land Disputes Resolution Act, 2009 (Act 4 of 2010).(viii)'Allottee or Settlee' connotes the person with whom land has been settled by the Competent Authority or the person who has acquired raiyati rights over the land, under any of the Acts contained in Schedule-1 of this Act.(ix)'Raiyat' connotes a raiyat as defined under the provisions of the Bihar Tenancy Act, 1885.(x)'Government' means the Government of Bihar.(xi)'Prescribed authority or officer' under Section-4 (i) of the Act connotes the following :-(a)Principal Secretary/Secretary, Department of Revenue & Land Reforms, Government of Bihar, Patna or an officer authorised by him for the purposes of this Act.(b)Principal Secretary/Secretary, Chief Secretary's Cell Public Grievances, Department of Cabinet Secretariat, Government of Bihar, Patna or an officer authorised by him for the purposes of this Act.(c)Principal Secretary/Secretary, Chief Minister's Secretariat, Bihar or an officer authorised by him for the purposes of this Act.(d)Commissioner of the Division.(e)Collector of the District.(xii)'Advocate' shall have the same meaning as is assigned to it in the Advocates Act, 1961 (25 of 1961).(xiii)'Legal representative' means a person who in law represents the estate of the deceased.(xiv)Words or expressions not defined in the Act or the Rules shall have the same meaning as assigned in the respective Acts contained in Schedule-1 to this Act.
