Section 2 in The Punjab Utilization of Surplus Area Scheme, 1973
2. Definitions.
- In this scheme, unless the context otherwise requires, -(a)"Act" means the Punjab Land Reforms Act, 1972;(b)"allottee" means a person who is allotted or is deemed to have been allotted land under this scheme;(c)[ "eligible person" means a major person who has been residing in the State of Punjab for a period of five years before the commencement of the scheme and is primarily engaged in agricultural as his occupation and who is - [Substituted by Notification No. G.S.R. 108\PA10 / 73/Section 11/AMD. (1)/73 dated the 3rd December, 1973.](i)a tenant, or a member of Scheduled Caste or Backward Class and does not own or hold any land or owns or holds land less than two hectares of the first quality land or its equivalent area, or(ii)a landless agricultural worker].(d)"form" means a form appended to this scheme;(e)"Rules" means the Punjab Land Reforms Rules, 1973;(f)all words and expressions used herein and not defined but defined in the Act or rules shall have the meanings assigned to them in the Act, or the rules, as the case may be.
