- In this Act, unless there is anything repugnant in the subject or context,-(1)[ "Revenue officer" means every officer of any rank whatsoever appointed under any provision of this Act or of [the Andhra Pradesh (Telangana Area) Record of Rights in Land Regulation, 1358 F.] [Amended by Act No.III of 1355 F.] and appointed for carrying on the land revenue administration or who discharges the function relating to survey, assessment and preparation of accounts and records;(1-a) "Survey officer" means an officer appointed under section 12 of this Act;(1-b) "land" includes all kinds of benefits pertaining to land, or things attached to the earth, or permanently fastened to things attached to the earth and also includes shares in, or charges on, the revenue or rent which are or may be levied on villages, or other defined areas];(2)"number" means a portion of land the area and other particulars of which are separately entered with a number in the village records and shall include a "Pote-number", if any, in a number;(3)"Pote-number" means the portion of a "number" separately assessed and entered in a register;(4)"residential site" means the land set apart for the purpose of constructing a house whether a house be constructed thereon or not and also includes the court-yard or ground enclosed by or appurtenant to a house;(5)"boundary marks" mean the marks made of earth stone or any other material, and also a fence, or embankment or any other object, whether natural or artificial, set up, named or fixed by any competent officer, in order to determine the boundary and also include the boundary marks fixed before 1274 Fasli;(6)[ "to hold land" or 'to be a land holder" of land means to be lawfully in possession of land whether such possession is actual or not; [Substituted by Regulation No.LVIII of 1358 F.](7)"holding" means a portion of land held by a holder;(8)"superior holder" means a land holder entitled to receive rent or land revenue from other land-holders (hereinafter called "inferior holders") whether he is accountable or not for such rent or land revenue, or any part thereof to Government;(8-a) "occupation" means possession;(8-b) "to occupy land" means to possess or to take possession of land;(8-c) "occupant" means a holder in actual possession of unalienated land other than an asami shikmi:Provided that where the holder in actual possession is an asami shikmi, the superior holder shall be deemed to be the occupant;(8-d) "occupancy" means a portion of land held by an occupant];(9)[ [***] [Clauses (9) and (9-a) omitted by the A.P Adaptation of Laws Order, 1957.](9-a) [***]](10)"Inam land" means the land exempted wholly or in part from payment of land revenue and includes "Maqta" and "Agrahar" land;(11)[ "Pattadar" means the person who is directly responsible to the Government for payment of land revenue and whose name has been entered as such in Government records, whether he be personally in possession of the holding or through his Shikmidar] [Substituted for clause (11) by the A.P Adaptation of Laws Order, 1957.];(12)"Shikmidar" means the person who like a "Pattadar" possesses a title to the land or who from the beginning has been jointly in possession of the land with the Pattadar or who, before the commencement of this Act, has acquired by virtue of any regulation in force, or may acquire by virtue of that law the right of a Shikmidar;(13)[ "asami shikmi" means a lessee, whether holding under an instrument or under an oral agreement, and includes a mortgagee of an asami shikmi's rights with possession, but does not include a lessee holding directly under Government; [Substituted by Regulation No.LVII of 1358 F.](14)"village" includes a town or city and all the land belonging to a village, town or city];(15)"village officer" means the Patel and Patwari of a village;(16)[ "rent" means the consideration in money or kind or partly in money and partly in kind paid or payable by a Shikmidar to his Pattadar or by an Asami Shikmi to the holder of the land on account of the use or occupation of the land held by him as Shikmidar or Asami Shikmi but shall not include the rendering of any personal service] [Amended by Act No.I of 1354 F.];(17)[ "revenue" means the amount payable by the holder to the Government at fixed periods for use of or entry into the land] [Substituted for clause (17) by the A.P Adaptation of Laws Order, 1957.];(18)[ "chavdi" includes in any village, in which there is no chavdi, such place as the [Collector] [Substituted by Regulation No.LVIII of 1358 F.] may direct shall be deemed to be the chavdi for the purposes of this Act].[Chapter - II.] [Amended by Act No.III of 1355 Fasli.] Appointment and Powers of Revenue Officers.
