Section 2 in The Himachal Pradesh Transfer of Land (Regulation) Act, 1968
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Commissioner" means the Commissioner appointed under the Land Revenue Act in force in Himachal Pradesh;(b)"Co-operative Land Mortgage Bank" means a Co-operative land Mortgage Bank registered as such under the Punjab Co-operative Land Mortgage Banks Act, 1957 (26 of 1957) as in force in the [state of Himachal Pradesh ;] [Substituted for 'Union Territory of Himachal Pradesh' -vide A.O. 1973.](C)["Co-operative Society" means a co-operative Society registered as such under the Himachal Pradesh Co operative Societies Act, 1968;] [The definition of 'Co-operative Society' substituted by ibid.](d)"Deputy Commissioner" in relation to any district, means the Deputy Commissioner of that district:(e)"Financial Commissioner" means the Financial Commissioner of Himachal Pradesh;(f)"Land" means a portion of the earth's surface, whether or not under water, and includes all things attached to or permanently fastened to anything attached to such portion but does not include minerals, natural gas, petroleum, timber, trees, growing crops and grass;(g)"Prescribed" means prescribed by rules made under this Act;(h)"Scheduled Tribes" shall have the same meaning as assigned to it in clause (25) of Article 366 of the Constitution.(i)[State Government] [The definition of 'State Government' substituted by ibid.] means the Government of Himachal Pradesh;
