Section 2 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
2. Definitions.- In this Act, unless the context otherwise requires,-
(1)"annual value" means,-(a)double the land revenue for the time being assessed on any land, whether the assessment is leviable or not; or(b)where the land revenue has been permanently assessed, or has been wholly or in part compounded for or redeemed, double the amount which, but for such permanent assessment, composition or redemption, would have been leviable; or(c)where no land revenue has been assessed, double the amount which would have been assessed if the average village rate had been applied:Provided that, in any tract in which, under the settlement for the time being in force, the improvement of the land due to canal irrigation has been excluded from account in assessing the land revenue and a rate has been imposed in respect of such improvement, that rate shall be added to the land revenue for the purpose of computing the annual value;(2)"block" means such area in a district as may be declared by the Government by notification to be a block;(3)"Deputy Commissioner" means the Deputy Commissioner of a district, and includes any officer not below the rank of an Extra Assistant Commissioner specially appointed by the Government to perform the functions of a Deputy Commissioner under this Act:Provided that such officer shall not perform any function in respect of which the decision of the Deputy Commissioner under this Act is final;(4)"Government" means, in relation to a State the Government of the State of Punjab or of the State of Haryana and, in relation to a Union Territory, the Administrator of the Union Territory of Himachal Pradesh or of the Union Territory of Chandigarh with respect to the areas falling within their territorial limits as specified in Part II of the Punjab Reorganisation Act, 1966 (Act 31 of 1966)];(5)"Gram Panchayat" means a Panchayat constituted or deemed to be constituted under section 6 of the Punjab Gram Panchayat Act, 1952;(6)"land" means land assessed to land revenue and includes land whereof the land revenue has been wholly, or in part released, compounded for, redeemed or assigned;(7)"land-holder" means any person responsible for the payment of the land revenue, if any, assessed on land, and includes the proprietor of land the land revenue of which has been wholly, or in part, released, compounded for, redeemed or assigned;(8)"land revenue" includes tirni or grazing dues levied for grazings on Government lands under section 48 of the Punjab Laws Act, 1872;(9)"Member" means a member of the Panchayat Samiti or Zila Parishad as the case may be;(10)"Panchayat Samiti" means a Panchayat Samiti constituted under this Act for a tahsil or a block as the case may be;(11)"prescribed" means prescribed by rules made under this Act;(12)"Schedule" means a schedule appended to this Act;(13)"Sub-Divisional Officer" means the Officer-in-Charge of a Sub-Division of a District constituted for revenue and general purposes;(14)"Zila Parishad" means a Zila Parishad constituted under this Act;(15)words and expressions used but not defined in this Act shall have the meaning assigned to the a in the law for the time being in force slating to Gram Panchayats, ???, District Boards and Market Committees.
