Section 2 in Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955.
2. Definitions:.
(1)In this Act, unless there is anything repugnant in the subject or context-(a)"Collector" means the Collector of a district and includes any other officer, not below the rank of a Deputy Collector, who may be authorised by the Government by notification in the Official Gazette, to discharge the functions of a Collector under this Act;(b)the expression "date of vesting" when used-(i)in sub-section (1), sub-section (2) with reference to clauses (a), (b), (c), (e) and (f) and sub-section (3) of Section 3 and in Section 34, means the date of publication of this Act in the Official Gazette;(ii)"elsewhere in this Act" means the date appointed by the Government under clause (b) of sub-section (3) of Section 1;(c)"inam" means land held under a gift or a grant made by the Nizam or by any Jagirdar, holder of a Samsthan or other competent grantor and continued or confirmed by virtue of a muntakhab or other title deed, with or without the condition of service and coupled with the remission of the whole or part of the land revenue thereon and entered as such in the village records and includes:(i)arazi makhta, arazi agrahar and seri inam; and(ii)lands held as inam by virtue of long possession and entered as inam in the village records:Provided that in respect of former Jagir areas, the expression inam shall not include such lands as have not been recognised as inams by the Government after the abolition of the Jagirs.(d)"inamdar" means a person holding an inam or a share therein, either for his own benefit or in trust and includes the successor in interest of an inamdar, and(i)where an inamdar is a minor or of unsound mind or an idiot, his lawful guardian;(ii)where an inamdar is a Joint Hindu family, such joint Hindu family;(e)"kabize-e-khadim" means the holder of inam land, other than an inamdar, who has been in possession of such land at the time of the grant of inam or has been in continuous possession of such land for not less than twelve years before the date of vesting and who pays the inamdar only the land revenue;(f)"land revenue" means the land revenue assessed by the Government under the Land Revenue Act, 1317 Fasli and the rules thereunder, and where no land revenue has been assessed, the amount of land revenue that could be reasonably assessed if the land had been liable to payment of revenue;(g)"non-protected tenant" means a tenant other than a permanent tenant or a 'protected tenant';(h)"permanent tenant" means a person who, from a date prior to 10th June, 1950, has been cultivating the inam land on a permanent lease from the inamdar whether under an instrument or an oral agreement;(i)"prescribed" means prescribed by rules made under this Act;(j)"protected tenant" means the protected tenant as defined in 1[the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950]; (Act XXI of 1950.)(k)"Special Tribunal" means a Special Tribunal constituted under Section 22 of this Act;(l)"Judi" or "quit-rent" means the amount fixed by and payable to Government by the Inamdar out of the land revenue assessed, on inam land-(2)Words and expressions used in this Act but not defined therein shall have the meaning assigned to them in the Land Revenue Act, 1317 Fasli, [the Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950] [Substituted for the original short title by Andhra Pradesh Act IX of 1961.], Act XXI of 1950 and [the Andhra Pradesh (Telangana Area) Atiyat Enquiries Act, 1952] [Substituted for the original short title by Andhra Pradesh Act IX of 1961.], Act X of 1952 and the rules thereunder.
