Section 2 in The Himachal Pradesh Village Common Lands Vesting and Utilisation Scheme, 1975
2. Definitions.
- In this scheme, unless the context otherwise require.(a)'Act' means the Himachal Pradesh Village Common Lands Vesting and Utilisation Act, 1974; (Act No. 18 of 1974).(b)'allottee' means a person who is allotted land under this scheme;(bb)[ 'Commissioner' means the Commissioner, Himachal Pradesh, and includes an officer appointed as such by the State Government.] [Substituted vide Notification No. Revenue-2-A(3) 11/77, dated 10/7/78.](c)term to cultivate personally will have the same meaning as given in the Himachal Pradesh Tenancy and Land Reforms Act, 1972;(d)'form' means the form appended to this scheme;(e)'rules' mean the Himachal Pradesh village Common Lands Vesting and Utilisation Rules, 1974; and(f)all other words and expressions used herein and not defined in this scheme but defined in the Act or rules shall have the same meaning as are respectively assigned to them in the Act or in the rules, as the case may be.
