Section 2 in The Nazool Lands (Transfer) Rules, 1956
2. Definitions.
- In these rules :-(a)"Co-operative Society" means a society formed for the purpose of co-operative farming and registered under the Co-operative Societies Act, 1912 (Central Act No. II of 1912) as in force in the State.(b)"family" means a male person and his dependents who live in one house and have a common mess;(c)"Landless family" means a family not owning any Agricultural Land other than the land used or meant to be used as a bara, compost pit or the site of a house:(d)"Nazool land" means -(i)[ The land situated beyond two miles of the Municipal Limits, which has escheated to the State Government and has not already been appropriated by the State Government for any purpose] [Substituted vide Punjab Gazette Part I dated 19-7-85,pages 1550.].(ii)such other land as the State Government may make available for being transferred under these rules;(e)"Unit of nazool land" means :-(i)where land belongs to one kind, three acres of irrigated land or six acres of unirrigated land or nine acres of banjar land;(ii)where land belongs to more than one kind, the acreage calculated in above proportion.
