Section 2 in The Rajasthan Lands Summary Settlement Act, 1953
2. Definitions.
- In this Act, unless there be anything repugnant in the subject or context,-(i)"holding" means a parcel or parcels land under one lease or engagement or, in the absence of such lease or engagement, under one tenure:(ii)"land" means land which is let or held for agricultural purposes or for purposes subservient thereto and includes land occupied by houses or enclosures situated on a holding as well as a tank or other land covered with water which may be used for the purpose of irrigation or growing singhara or other similar produce but does not included abadi land;(iii)"landholder" means the person to whom rent is, or, but for a contract, express or implied, would be, payable and includes a thekadar or an ijaredar;(iv)"prescribed" means prescribed by this Act or by rule made under;(v)"rent" means whatever is, in cash or in kind or partly in cash and partly in kind, payable on account of the use or occupation land but does not include sayar;(vi)"sayar" means whatever is to be paid or delivered by a lessee or licensee on account of the right of gathering produce forest rights, fisheries and the like and includes irrigation charges;(vii)"Settlement Officer" means the officer appointed under section 4 to be in charges of the summary settlement of any area of land notified under section 3:(viii)[X X X ] [Omitted by Rajasthan Act No. 27 of 1957.](ix)[X X X ] [Omitted by Rajasthan Act No. 27 of 1957.](x)"tenant" means the person by whom rent is, or, but for a contract, express or implied, would be, payable and includes a subtenant but does not include a thekedar or an ijaredar; and(xi)"unsettled" used with reference to any land, holding or area in [the State of Rajasthan] [Substituted by Rajasthan Act No. 27 of 1957.] wherever situated, means that regular survey, record and settlement operations or any of them have not been started or completed in respect of such land, holding or area.
