Section 2 in Telangana Bhoodan and Gramdan Act, 1965
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)'Bhoodan Yagna' means the movement initiated by Sri Acharya Vinobha Bhave for the acquisition of lands by way of donation, for distribution to the landless poor persons, or for a community purpose;(b)'Board' means the [Telangana] [Substituted by G.O.Ms.No.11, Revenue (Assn.I) Department, dated 05.07.2014.] Bhoodan Yagna Board constituted under section 3;(c)'community purpose' means any purpose which is for the general good of the community;(d)'Government' means the State Government;(e)'Gramdan' means a voluntary donation of land in a village made in pursuance of Bhoodan Yagna;(f)'Gram Sabha' means a Gram Sabha constituted under section 17;(g)'Gramdan Village' means a village notified under section 17;(h)'Land' includes the benefits arising out of land, things attached to the earth or permanently fastened to anything attached to the earth;(i)'landless poor person' means a person who does not own any land or who owns land which does not exceed such limit, and whose annual income does not exceed such sum as may be prescribed;[(i-a) 'notification' means notification published in the Telangana Gazette and the word notified shall be construed accordingly;] [Inserted by Act No.17 of 2017.](j)'owner' includes-(1)in the case of land situate in an estate not taken over by the Government under the [Andhra (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948,] [Andhra Area Act.] the ryot in respect of the land in which he has a permanent right of occupancy of the land holder in respect of his private land;(2)in the case of land situate in an estate taken over by the Government under the [Andhra (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948,] [Andhra Area Act.] the person entitled to a ryotwari patta in respect of the land;(3)in the case of inam land not forming part of an estate the person entitled to a ryotwari patta in respect of the land;(4)a protected tenant under [the] [Adapted vide. the Telangana Adaptation of Laws (No.2) Order, 2016 issued in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] Telangana Tenancy and Agricultural Lands Act, 1950 who has been personally cultivating the land under his protected tenancy at the time of donation, in respect of the right possessed by him in the land;(k)'prescribed' means prescribed by rules made under this Act;(l)'resident' in relation to the local area of any district means a person who is ordinarily resident in that local area;(la)[ 'Secretary' means the Secretary appointed to the Board under the Act; [Inserted by Act No.17 of 2017.](lb)'State' means the State of Telangana;](m)'Tahsildar' means the Tahsildar and includes the Deputy Tahsildar in independent charge of a taluk or subtaluk, within whose jurisdiction the land or a part thereof is situate;(n)'Telangana Area' means the territories specified in sub-section (1) of section 3 of [the Andhra Pradesh Reorganization Act, 2014;] [Substituted by Act No.17 of 2017.](o)'village' means a village registered as such in the revenue accounts and includes,-(1)a hamlet for which separate revenue records are maintained;(2)a hamlet, the residents of which own lands in a block comprising not less than five hundred acres including lands reserved for any communal purpose; or(3)a hamlet which is declared by the Government to be a village for purposes of this Act.
