- In this Act, unless the context otherwise requires-(a)'adult' means a person who has completed 21st years of age ;(b)'common land' in a village means Government waste land and includes land used for reserves, for use for the common purposes of the village ;(c)'Government' means the Government of Assam ;(d)'Gramdan' means a donation of land situated in a village which is made voluntarily for the purposes of this Act ;(e)'Gramdan village' means a village declared to be a gramdan village under Section 5 ;(f)'Gram Sablia' means Gram Sabha established under Section 9 ;(g)'Owner' means-(i)in relation to land held by a tenant with permanent rights, the tenant;(ii)in relation to land held under a grant, lease or assignment from Government, the holder ; and(iii)in relation to any other land, the person to whom the land belongs;(h)'Panchayat' for the purpose of this Act means the Gaon Panchayat, or the Anchalik Panchayat, as the case may be, established under the Assam Panchayat Act, 1959 ;(i)'person interested' in relation to any land, means any person claiming any right, title or interest in the land and includes a person having a right of easement affecting such land ;(j)'prescribed' except where the words "prescribed by Regulations" are used, means prescribed by rules made under this Act;(k)'Regulation' means a regulation made by a Gram Sabha under Section 34;(l)'Resident,' a person shall be deemed to be 'resident' in a village if he is ordinarily resident in such village, and 'reside' shall be construed accordingly;(m)'village' means a revenue village registered, such in the revenue records and includes-(i)a part of a revenue village whether a hamlet, tola, para or otherwise; and(ii)a compact area owned by 20 or more families which the Government may, by notification in the official Gazette, declare to be a village for the purpose of this Act;(n)'Panchayati Adalat' means a Panchayati Adalat established under Section 86 of the Assam Panchayat Act, 1959.
