Section 2 in The Himachal Pradesh Utilisation of Surplus Area Scheme, 1974
2. Definitions.
- In this scheme, unless the context otherwise requires:-(a)"Act" means the Himachal Pradesh ceiling on land Holdings Act, 1972 (Act No. 19 of 1973);(b)"allottee" means a person who is allotted or is deemed to have been allotted land under this scheme;(bb)[ "Commissioner" means the Commissioner, Himachal Pradesh and includes an officer appointed as such by the State Government for the purposes of this Scheme".] [Inserted vide notification No. Revenue 2A(3)11/77, dated 10.7.1978.](c)"eligible person" means a person who is eligible for the allotment of surplus land under section 15 of the Act.(d)"form" means a form appended to this scheme;(e)"rules" means the Himachal Pradesh Ceiling on Land Holdings Rules, 1973;(f)all other words and expressions used herein and not defined in this scheme but defined in the Act or Rules shall have the meanings as are respectively assigned to them in the Act or the Rules as the case may be;
