Section 2 in Punjab Package Deal Properties (Disposal) Rules, 1976
2. Definitions
:- In these Rules, unless the context otherwise requires ;(a)'Act' means the Punjab Package Deal Properties (Disposal) Act, 1976 ;(b)'agricultural worker' means a person who has agriculture as the only source of his livelihood but who does not own land and includes a Tenant, Sepi, Sanjhi or Agricultural Labourer ;(c)'cultivating possession' means continuous cultivating possession established by the entries in the revenue record ;(cc)['family' means spouse, unmarried sons and daughters, and father and mother of the Government employee, and his brothers and sisters wholly dependent upon him ;] [Inserted,-vide Notification dated 3rd September, 1991, published in the Punjab Government Gazette dated September 13, 1991](d)'head of the family' means a person living separately from his parents, may be in one and the same house and who is paying Chulha Tax, Chowkidara or any other cess ;(e)'land' means surplus evacuee agricultural land included in Package Deal Property, which is not occupied as the site of any building and is used for agricultural purposes or for purposes subservient to agriculture or for pasture;(f)'landless' agriculturist' means a head of the family who is an agricultural worker ;(g)'own holding' includes : (i) the land owned by any person his wife and his dependent children but does not include his wife's or his dependent children's share in the holding of his living father or relation to which any one of them may succeed as legal heir or reversioner,(ii)any Nazool or inferior evacuee agricultural land purchased from the Revenue Department or any other source on instalment basis or otherwise by the occupant of surplus rural evacuee agricultural land, his wife or dependent children even if it has not been fully paid for ;(h)'Prescribed scale' means the scale as prescribed in the Land Resettlement Manual ;(i)'Property' means the building or building site included in the Package Deal Property ;(j)'restricted auction' means an auction confined to the members of the Scheduled Castes or to socially and educationally. Backward Classes of citizens notified by the State Government, from time to time ;(k)'Rural area' means an area within the State of Punjab which is not urban area;(l)'Rural Property' means land and property located in a rural area ;(m)'Urban area' means any area within the limits of a Corporation, a Noted Area Committee, a Town Area Committee, a small Town Committee, a contonment or any other area notified as such by the State Government, from time to time ;(n)'Urban Property' means land and property located in an urban area.
