Section 2 in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965
2. Definitions.
(1)In this Act, unless the context otherwise requires,-(a)"alienation" means a grant or recognition as a grant,-(i)of a village, portion of a village or land to any person, whether such grant be of soil with or without exemption from payment of land revenue or of assignment of the whole or a share of land revenue thereof;(i)the right to receive the amount payable to jagirdar or hissedar under the Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli, being a right continued under the India and Hyderabad (Exchange of Enclaves) Order, 1950;(ii)the right to hold the office of the patwari of any village held hereditarily and the liability to render service appertaining to that office;(ii)of total or partial exemption from payment of land revenue to a person in respect of any land held by him; or(iii)of a cash allowance to any person, by whatever name called, by the ruling authority for the time being, and includes-(b)"alienated land" means land held by an alience under alienation;(c)"alience" means the holder of an alienation and includes his co-sharer recognized as such for the purpose of such alienation;(d)"appointed day" means the date of commencement of this Act;(e)"assessment" means the full assessment levied leviable on or the land in accordance with the Code and the rules made thereunder;(f)"authorised holder" means a person in whom the ownership of any land (forming part of any community service inam or watan) which has been validly alienated permanently by an alience or watandar, whether by sale, gift or otherwise, in accordance with the provisions of any law for the time being in force and the special terms and conditions, if any, regulating such inam or watan vests;(g)"Code" means the Bombay Land Revenue Code, 1879;(h)"Collector" includes an officer specially appointed by the State Government to exercise the powers and perform the functions of the Collector under this Act;(i)"community service inam" means an alienation held for the purpose of performing service useful to the village community and includes an alienation held for such service even where such service has ceased to be demanded;(j)"enclaves" means the Hyderabad enclaves specified in the Schedule hereto which were included in and formed part of the then Province of Bombay under the India and Hyderabad (Exchange of Enclaves) Order, 1950;(k)"prescribed" means prescribed by rules made under this Act;(l)"unauthorised holder" means a person in possession of land (forming part of a community service inam or watan) without any right, or in possession under a lease, mortgage, sale, gift, or any other kind of alienation which is null and void under any law for the time being in force or the terms and conditions if any, regulating such inam or watan;(m)"watan" means an alienation held as watan appertaining to the office of a village accountant (commonly known as patwari) or to the office of a District (Paragana) Officer (commonly known as Sardeshmukh, Deshmukh Deshpande or Desai or known by any other similar name), such office being held hereditarily under the provisions of any law for the time being in force for the performance of any duty connected with the administration or collection of public revenue or with the village police or with the settlement of boundaries or other matters of civil administration together with the tenure of the watan property, if any, and the rights privileges and liabilities attached thereto; and includes a watan appertaining to the said offices in respect of which a commutation settlement has been effected;(n)"watandar" means a person having a hereditary interest in a watan;(2)The expressions "Hissedar" and "Jagirdar" shall have the same meanings as are respectively assigned to them under the Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli.(3)Words and expressions used but not defined in this Act, shall have the meanings assigned to them in the Code.(4)References in this Act to the incidents of any alienation shall, notwithstanding, the abolition of the alienation, be construed as references to incidents as they were in force immediately before the appointed day.
