- In this Act, unless there is anything repugnant in the subject or context. -(a)"Bhoodan Yagna", means the movement initiated by Shri Acharya Vinoba Bhave for acquisition of land through voluntary gifts with a view to distribute it to landless persons [or to a village community, Gram Panchayat or a Co-operative Society organised by the Committee] [Inserted by Bihar Act 15 of 1959, Section 3.];(a1)[ "Collector" includes an Additional Collector;] [Inserted by Bihar Act 14 of 1965.](a2)[ "Bank" means- [Inserted by Act 8 of 1981.](i)a banking company as defined in the Banking Regulation Act, 1949 (10 of 1949);(ii)the State Bank of India constituted under the State Bank of India Act, 1955 (23 of 1955);(iii)a corresponding new bank constituted under the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 (5 of 1970);(iv)a Regional Rural Bank established under the Regional Rural Banks Act, 1976 (21 of 1976);(v)the Agricultural Refinance and Development Corporation constituted under the Agricultural Refinance and Development Corporation Act, 1963 (10 of 1963); and(vi)the Agricultural Finance Corporation Ltd., a Company incorporated under the Companies Act, 1956 (1 of 1956)];(b)"Committee" means a Committee established under Section 3;(c)"Land" means land which is occupied or let for agricultural or horticultural purposes or for purposes subservient to agriculture or horticulture and includes waste-land [and things attached to the earth, such as trees, bamboo clumps, structures] [Inserted by Bihar Act 15 of 1959, Section 3.];(d)"landless person" means a person-(i)Whose main source of livelihood is agriculture or agricultural labour or who undertakes in writing to employ himself on lands granted to him under this Act; and(ii)[ who does not hold any land or holds such areas of land not exceeding five acres as may be prescribed by the Committee] [Substituted by Act 15 of 1959.];[and includes a person who has donated in writing his entire lands other than those enumerated in the proviso to subsection (1) of Section 10, to Shri Acharya Vinoba Bhave or the Committee.Explanation. - The Committee may prescribe in this behalf different areas for different parts of the State within the limits prescribed in sub-clause (ii)] [Inserted by Act 15 of 1959.].(e)"owner" means any person who holds any land as a proprietor or tenant and has a lawful title thereto and a transferable and heritable interest therein;Provided that in the Santhal Parganas and the Chota Nagpur Division, "owner" shall include a person holding any land as a raiyat though he may not have a transferable interest therein [*] [Omitted, by Act 15 of 1959.];[(e-1) "prescribed" means prescribed by rules or regulations made under this Act; [Substituted by Act 15 of 1959.](e-2) "person" includes a village community, Gram Panchayat or a Cooperative Society organised by the Committee; and](f)"Revenue Officer" means the Collector, Additional Collector, Sub-divisional Officer, Additional Sub-divisional Officer [or any officer not below the rank of Sub-Deputy Collector] [Substituted by Act 15 of 1959, for the words 'Deputy Collector'.] appointed by the State Government to discharge all or any of the functions of the Revenue Officer under this Act.
