Section 2 in Andhra Pradesh (Andhra Area) Inams (Abolition And Conversion Into Ryotwari) Act, 1956
2. Definitions:.
- In this Act, unless the context otherwise requires:(a)"Collector" means the Collector of a District;(b)"Government" means the State Government;(c)"Inam land" means any land in respect of which the grant in inam has been made, confirmed or recognized by the Government, [and includes any land in the merged territory of Banaganapalle in respect of which the grant in inam has been made, confirmed or recognised by any former Ruler of the territory] [Inserted by Act 3 of 1964.] but does not include an inam constituting an estate under the Madras Estates Land Act, 1908 (Madras Act 1 of 1908);(d)"Inam village" means a village designated as such in the revenue accounts of the Government; [and includes a village so designated immediately before it was notified and taken over by the Government under the Madras Estates (Abolition and Conversion into Ryotwari) Act,1948 (Madras Act XXVI of 1948).] [Added by Act 3 of 1960. ](e)"Institution" means a religious, a charitable or an educational institution;(f)"prescribed" means prescribed by rules made under this Act;(g)"Revenue Court" means the Court of the Revenue Divisional Officer having jurisdiction over the area in which the inam lands are situated:(h)"Ryotwari village" means a village designated as such in the revenue accounts of the Government;(i)"Settlement" includes resettlement;(j)"Tahsildar" means the Tahsildar having jurisdiction over the area in which the inam lands are situated and includes a Deputy Tahsildar incharge of the taluk or sub-taluk in which the inam lands are situated and an officer of the Revenue Department not lower rank than a Deputy Tahsildar empowered by the Government in this behalf;(k)"Zamindari village" means a village designated as such in the revenue accounts of the Government, [and includes a village so designated immediately before it was notified and taken over by the Government under the Madras Estates (Abolition and Conversion into Ryotwari) Act, 1948 (Madras Act XXVI of 1948).] [Added by Act 3 of 1960.][2A. Transfer to, and vesting in the Government of all communal lands, porambokes etc., in inam lands :. - Notwithstanding anything contained in this Act all communal lands and porambokes, grazing lands, waste lands, forest lands, mines and quarries, tanks, tank beds and irrigation works, streams and rivers, fisheries and ferries in the inam lands shall stand transferred to the Government and vest in them free of all encumbrances] [Inserted by Act 20 of 1975.]
