Section 2(3) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(3)[Omitted.] [Omitted by M.P.A.L.O., 1956.](h)"homestead" means a dwelling-house together with any court yard, attached garden or bari, trees standing in such court-yard, and out-buildings; and includes any out-buildings used for purposes connected with agriculture or horticulture and any tank or well appertaining to such dwelling-house;(i)"land" includes land covered with water;(j)"mahal", in relation to merged territories, means any area other than land in possession of a raiyot which has been separately assessed to land revenue, whether such land revenue be payable or has been released, compounded for or redeemed in whole or in part;(k)"occupied land" means,-(i)in relation to the Central Provinces, land held immediately before the date of vesting in absolute-occupancy, occupancy for village service, tenure, or land held as malik-makbuza, or land comprised in a home-farm;(ii)in relation to the merged territories, land held by a raiyot, tenant or a village servant or land comprised in home-farm;(iii)[Omitted] [Omitted by M.P.A.L.O., 1956.](l)"prescribed" means prescribed by rules made under this Act;(m)"proprietor", in relation to-(i)the Central Provinces, includes an inferior proprietor, a protected thekedar or other thekedar, or a protected headman;(ii)the merged territories, means a muafidar including an ex-Ruler of an Indian State merged with [Madhya Pradesh] [Shall stand unmodified vide M.P.A.L.O., 1956.], a Zamindar, Ilaquedar, Khorposhdar or Jagirdar within the meaning of the Wajib-ul-arz, or any sanad, deed or other instrument, and a gaontia or a thekedar of a village in respect of which by or under the provisions contained in the wajib-ul-arz applicable to such village the muafidar, the gaontia, or the thekedar, as the case may be, has a right to recover rent or revenue from persons holding land in such village.(iii)[Omitted] [Omitted by M.P.A.L.O., 1956.](n)"Revenue Officer" in any provision of this Act, means such Revenue Officer appointed under the [Central Provinces Land Revenue Act, 1917 (II of 1917)] [Now M.P. Land Revenue Code, 1959.], or the Berar Land Revenue Code, 1928, as the case may be, as the State Government may, by notification, direct to discharge the functions of a Revenue Officer under that provision;(o)"Settlement Commissioner" means an officer appointed as such by the State Government;(p)"specified tenant" means-(i)an ante-alienation tenant;(ii)a permanent tenant;(iii)a tenant of antiquity;(q)"village site" means;(i)in relation to the [Central Provinces] [Shall stand unmodified throughout the whole Act vide M.P.A.L.O., 1956.], the abadi in an estate or mahal;(ii)in relation to the merged territories, the abadi in an estate or mahal;(iii)[Omitted.] [Omitted by M.P.A.L.O., 1956.]
