Section 3 in The Himachal Pradesh Cancellation of Remission of Assignment of Land Revenue Rules, 1966
3. Definitions.
- In these rules, unless there is anything repugnant in the subject or context:-(a)"Act" means the Himachal Pradesh Land Revenue Act, 1954 (Act No. 6 of 1954).(b)"Financial Commissioner" means the persons appointed as such by the State Government under Section 8 of the Act.(c)"Deputy Commissioner" means the person appointed as such by the State Government under Section 8 of the Act(d)"Section" means a Section of the Act.(e)"Muafi" means remission of land-revenue to the land-owner, that is to say, the term "Muafi" implies that the holder of the land is executed from paying the Government land revenue and usually he is a person who owns the land but is exempted from payment of land revenue of the grant of land has been made revenue free.(f)"Jagir" means as assignment of land revenue which is collected and paid to the Jagirdar. The Jagirdar may subsequently acquire the property and if he does, the grant technically becomes a muafi, though it always continues to be shown as Jagir.
