Section 2 in The Ranchi District Tana Bhagat Raiyats' Agricultural Lands Restoration Act, 1947
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(1)[ "Tana Bhagat raiyat", in relation to any agricultural land in the district of Ranchi sold in execution of a decree for arrears of rent, means a raiyat or under raiyat who defaulted in payment of arrears of rent or any decree for such arrears in pursuance of any freedom movement launched or believed to have been launched in any of the years 1913 to 1942;] [Substituted by Act 18 of 1951.](2)"decree" includes a certificate issued under the Bihar and Orissa Public Demands Recovery Act, 1914 (B. & O. Act, IV of 1914);(3)"Deputy Commissioner" means the Deputy Commissioner of Ranchi or [any officer not below the rank of a Sub-Deputy Collector] [Substituted by Act 18 of 1956.] who is specially empowered by the Deputy Commissioner to discharge any of the functions of the Deputy Commissioner under this Act;(4)"holding" means a parcel or parcels of land held by a [Tana Bhagat] [Substituted by Act 26 of 1951.] raiyat within a separate tenancy and includes a portion or undivided share in such land;(5)"prescribed" means prescribed by rules made under this Act;(6)[ "raiyat and under-raiyat" ] [Substituted by Act 18 of 1956 for 'raiyat, under-raiyat and Revenue officer'.] shall have the same meanings as respectively assigned to them in the Chota Nagpur Tenancy Act, 1908 (Bengal Act VI of 1908); and(7)any word which is an "improvement" in relation to a raiyat holding under Section 76 of the Bihar Tenancy Act, 1885 (VIII of 1885), shall be deemed to be an "improvement" in relation to a holding for purposes of this Act.
