Section 2 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Act, 1949
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context -(a)"Assistant Collector" means a person authorized by the [State Government] [Substituted by the A.L.O. 1950 for "Provl. Govt."] to exercise the powers of an Assistant Collector under this Act;(b)"land", "holding", "rent", "arrears" of rent", "crops", "landholder", "agricultural year" "tenant", "tenant holding on special terms in Avadh" "ex-proprietary tenant", "occupancy tenant", "hereditaty tenant", "revenue court" and "Commissioner" have the meanings assigned to them in the United Provinces Tenancy Act, 1939.
