Section 2 in The Punjab Land Preservation Act, 1900
2. Definitions.
- In this Act unless a different intention appears from the subject or context, -(a)the expression "land" means land within any [-] [The word 'local' omitted by Punjab Act 4 of 1944, section 3(a).] area preserved and protected or otherwise dealt with in manner in this Act provided, and includes benefits to arise out of land and things attached to the earth or permanently fastened to anything attached to the earth;(b)the expression "cho" means a stream or torrent flowing through or from the Siwalik mountain range within [Punjab] [Substituted for the word 'East Punjab' (which had been inserted for the word 'Punjab' by the Indian Independence (Adaption of Bengal and Punjab Acts) Order 1948) by the Adaptation of Laws (Third Amendment) Order, 1951.];(c)the expressions "tree", "timber", "forest-produce" and "cattle" respectively shall have the meanings severally assigned thereto in section 2 of the Indian Forest Act, [l927] [Substituted for the figures '1878' by Punjab Act 4 of 1944, section 3(b). See the Indian Forest Act, 1927 (16 of 1927), section 2.];(d)the expression "person interested" includes all persons claiming any interest in compensation to be made on account of any measures taken under this Act, [-] [The word 'and' omitted by Punjab Act 4 of 1944, section (c).];(e)the expression "Deputy Commissioner" includes any officer or officers at any time specially appointed by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to perform the functions of a Deputy Commissioner under this Act;(f)[ the expression "rightholder" includes - [Added by Punjab Act 4 of 1944, section 3(d).](i)persons not being tenants or mortgagees having rights to or in land; and(ii)persons having rights of collection of forest produce or of grazing or pasture; and(g)the expression "erosion" includes the removal or displacement of earth, soil, stones or other materials by the action of wind or water.]Notification and Regulation of Areas[3. Notification of areas. - Whenever it appears to the [State] [Substituted by Punjab Act No. 11 of 1942.] Government that it is desirable to provide for the conservation of sub-soil water or the prevention of erosion in any area subject to erosion or likely to become liable to erosion, such Government may by notification make a direction accordingly.]
