Section 2 in Andhra Pradesh Land Licensed Cultivators Act, 2011
2. Definitions:
- In this Act, unless the context otherwise requires:(1)"Agricultural Land" means land, which is used or is capable of being used for the purposes of agriculture crop, other than Government Land or land assigned by the Government to the poor for agricultural purpose;(2)"Agricultural Year" means the year commencing on the 1st day of May;(3)"Crop" includes;-(i)all crops of food grains, pulses, oil seeds, vegetables, Jute, cotton, chillies, sugarcane, grass, tobacco;(ii)horticulture, spices;(iii)mulberry; and(iv)any crop as may be notified by the Government.(4)"Eligibility Card" means the Loan and Other Benefits Eligibility Card issued under Section 3;(5)"Government" means the State Government of Andhra Pradesh;(6)"Member of the family" means spouse, sons, daughters and parents;(7)"Licensed cultivator of Land" means and includes the farmers who cultivate the land of others with express or implied permission, either on payment of rent or any other means of consideration without exclusive possession, for one year or until the duration of crop whichever is later and whose names are not recorded in any of the revenue registers concerned to that particular land:Provided that the licensed cultivator shall not be a member of the family of the owner/pattadar of the land concerned;(8)"Prescribed" means prescribed by rules made by the Government under this Act;(9)"Revenue Officer" means Deputy Tahsildar, Mandal Revenue Inspector and Village Revenue Officer as may be specified;(10)"Notification" means the notification published in the Andhra Pradesh Gazette or the District Gazette and the word 'notified' shall be construed accordingly.(11)The words and phrases which are used but not defined in this Act shall have same meaning as provided in the Andhra Pradesh Record of Rights in Land and Pattadar Pass Books Act, 1971 (Act 26 of 1971).
