Section 2 in The Jammu and Kashmir Common Lands (Regulation) Act, 1956
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Collector" means the Collector of the district in which the village is situated or any other officer appointed by the Government to perform the duties of a Collector under this Act ;(b)"Commissioner" includes a Settlement Commissioner ;(c)"Inhabitant" of a village means, a person whether a proprietor or a non-proprietor, a tenant or a non-tenant, who ordinarily resides in the village :Provided that temporary absence or absence in relation to employment elsewhere shall not affect his residence in the village ;(d)"prescribed" means prescribed by rules made under this Act ;(e)"Revenue Officer" except for the purposes of sub-section (4) of section 15, means Tehsildar and Assistant Commissioner and includes Settlement Tehsildar and Assistant Settlement Officer ;(f)the words and expressions not denied but used in this Act shall have the meanings assigned to them in the Jammu and Kashmir Land Revenue Act, 1996, and the Jammu and Kashmir Tenancy Act, 1980.
