Section 2 in The Saurashtra Estate Acquisition Act, 1952
2. Definitions.
- ln this Act, unless there is anything repugnant to the subject or context:-(a)"Bid land" means such land as on the 17th April 1951 was specifically reserved and was being used by a Girasdar of Birkhalidar for grazing cattle or for cutting grass;(b)"cultivable waste" means cultivable land which has remained uncultivated for a period of three years or more before the 17th April, 1951;(c)"estate" means all land of whatever description or undivided share thereof held by a Girasdar or a Barkhalidar;(d)"gaucher" means land earmarked for the pasture of village cattle and known as gaucher;(e)"land" means land of any description whatsoever and includes benefits arising out of land and things attached to the earth, or permanently fastened to anything attached to the earth;(f)words and expression used, but not defined, in this Act, and defined in the Saurashtra Land Reforms Act, 1951, and the Saurashtra Barkhali Abolition Act, 1951, shall have meanings assigned to them to those Acts,
