Section 2 in The Telangana Rights in Land and Pattadar Pass Books Act, 2020
2. Definitions.
In this Act, unless the context otherwise requires,-(1)“certified copy” or “certified extract” means a copy or extract taken from Dharani, as certified in the manner prescribed by section 76 of the Indian Evidence Act, 1872.(2)“credit agency” means any banking company as defined in the Banking Regulation Act, 1949, the State Bank of India and its subsidiaries, a corresponding new Bank, a Regional Rural Bank, a Co-operative Bank or credit society by whatever name called, Agricultural Development Bank and includes any other agency or individual the main object of which is to lend money.(3)“Dharani” means the digital platform created and maintained for the purposes of Record of Rights.(4)“District Collector” or “Collector” means the Collector of the concerned district and, where the context so requires, includes Additional Collector.(5)“Government” means the Government of Telangana.(6)“land” means land which is used or is capable of being used for purposes of agriculture, including horticulture but does not include land used exclusively for non-agricultural purposes.(7)“notification” means a notification published in the Telangana Gazette and the expression “notify” or “notified” shall be construed accordingly.(8)“owner” means a person who has permanent and heritable rights of possession on the land which can be alienated and includes the holder of a patta issued to him as a landless poor person.(9)“pattadar” in relation to a land includes a person whose name is recorded as pattadar in respect thereof in the Record of Rights and other Land accounts of the Government.(10)“pattadar pass book-cum-title deed” means the Pattadar Pass Book-cum-Title Deed issued under the provisions of this Act.(11)“prescribed” means prescribed by rules made under this Act.(12)“Record of Right (ROR)” means records prepared and maintained electronically under the provisions, or for the purpose of this Act in “DHARANI”.(13)“Registrar” means the Tahsildar-cum-Joint Sub-Registrar of the mandal where in the land is located, as notified by the Government from time to time.(14)“Revenue division, Mandal and village” means respectively any area, which is notified as a Revenue division, Mandal or village as the case may be.(15)“Special Tribunal” means, the Tribunal as constituted by the Government with one or more members for the purpose of section 16.(16)“State” means the State of Telangana.(17)Words and expressions used in this Act but not defined therein shall have the meaning assigned to them in the Telangana Land Revenue Act, 1317 Fasli and the rules made there under.
