- In this Act, unless there is anything repugnant in the subject or context,-(a)[ "Chairman" means Chairman appointed under Section 4 of the Bihar Bhoodan Yagna Act, 1954 (Bihar Act XXII of 1954) and includes a person or persons to whom the Chairman may, by notification in the Official Gazette, delegate his powers and functions under this Act;] [Substituted by Bihar Act 6 of 1978, vide Section 2(i) (w.e.f. 23rd August, 1978).](b)'Allottee' means a person or group of persons to whom land has been allotted under Section 19 and includes the heirs and successors-in-interest of such person or persons;(c)'Gramdan' means the movement initiated by Acharya Vinoba Bhave with a view to integrating the village community on the basis of mutual co-operation and village self-Government as provided in this Act;(d)"Gramdan Kisan" means a person who holds lands as such under this Act and includes his heirs and successors-in-interest;(e)'Gramdan Village' means a village declared to be a Gramdan Village under Section 8;(f)'Gram Panchayat' means a Gram Panchayat established under the-Bihar Panchayat Raj Act, 1947 (Bihar Act VII of 1948);(g)"Gram Sabha" means a Gram Sabha established under Section 9;(h)"Village" means a revenue village registered as such in the revenue records and includes,-(i)a part of a revenue village whether called hamlet, tola para or otherwise; and(ii)an area which the Government may, by notification in the Official Gazette, declare to be a village for the purposes of this Act;(i)"Resident of a village" means a person who ordinarily resides in the village and includes a person who has got a residential house in that village in which he resides occasionally owing to his being employed or otherwise engaged elsewhere;(j)"Adult" means a person who has completed twenty-one years of age;(k)"Regulation" means a regulation made by a Gram Sabha under [Section 91;] [Substituted by Bihar Act 6 of 1978, vide Section 2(iii) for 'Section 41](l)"Prescribed" except where the words "prescribed by Regulations" are used means prescribed by Rules made under this Act;(m)"Government" means the State Government of Bihar;(n)["Owner" means,- [Substituted by Bihar Act 6 of 1978, vide Section 2(iv) (w.e.f. 23rd August, 1978).](i)in relation to any land held by a tenant having a transferable or non-transferable and heritable interest therein, the occupancy raiyat;(ii)in relation to any land held under a grant, lease or assignment from Government the holder thereof;(iii)in relation to any land which has been donated by way of Bhoodan under the Bihar Bhoodan Yagna Act, 1954 (Bihar Act XXII of 1954), the grantee of such land; and(iv)in relation to any other land, the person to whom the land belongs]; and(o)"Common land" in relation to village means the waste land in that village and includes land used or reserved for use for the common purposes of that village;(p)"Person interested" in relation to any land means any person claiming right, title or interest in the land and includes a person having a right of easement over such land;(q)["Homestead" means any land which is held or used for residential purposes and includes any building erected thereon together with any adjacent open space, sahan or bari appurtenant thereto; [Inserted by Bihar Act 6 of 1978, vide Section 2(v) (w.e.f. 23rd August, 1978).](r)'Land' means land which is used or capable of being used for agricultural, horticultural or piscicultural purposes or for purposes sub servient thereto and includes waste land and homestead;(s)'Schedule Tribes' means such tribes or tribal communities or parts or groups within such tribes or tribal communities as are specified in the Constitution (Scheduled Tribes) Orders, 1950; and(t)'General consensus' means ninety per cent affirmative votes of the members present].
