Section 2 in The U.P. Government Estates Thekedari Abolition Act, 1958
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context-(1)"Collector" includes an Assistant Collector of the 1st Class incharge of a sub-division and any other Assistant Collector of the 1st Class empowered by the State Government by notification in the official Gazette to discharge all or any of the functions of the Collector under this Act;(2)"decree" has the meaning assigned to it in the Code of Civil Procedure, 1908;(3)"Government Estate" means any land owned by the State Government in Uttar Pradesh;(4)"Land" means land held or occupied for purposes connected with agriculture, horticulture or animal husbandry;(5)"lease" means a theka or patta in respect of a Government Estate made by or on behalf of the State Government;(6)"lessee" means a thekedar or pattadar under a lease by whatever name called and includes his heirs and assigns;(7)"legal representative" has the meaning assigned to it in the Code of Civil Procedure, 1908;(8)"prescribed" means prescribed by rules made under this Act;(9)"previous agricultural year" means the agricultural year immediately preceding that in which the date of determination falls;(10)"State Government" means the Government of Uttar Pradesh;(11)the words and expressions "cess", "hereditary rights", "hereditary tenant", "Rent", "tenant" and "Sayar" shall have the meaning assigned to them in the U.P. Tenancy Act, 1939 [and the expression 'ceiling area' shall have the meaning assigned to it in the Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960, as amended from time to time] [In clause 11, at the end, comma substituted for full stop and thereafter above words inserted by U.P. Act No. 28 of 1970, Section 3, (w.e.f. 20-6-1964).].
