Section 2 in Telangana Land Revenue (Enhancement) Act, 1967
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Andhra area" means the territories of the State of Andhra Pradesh other than the Telangana area ;(b)"dry land" means the land registered as dry, manavari, asmantari, baghat or garden land, or special rate dry land, in the land revenue accounts of the Government or assessed as such;(c)"fasli year" means a period of twelve months commencing on the first day of July of every year;(d)"Government" means the State Government;(e)"land" means wet or dry land;(f)"land revenue" means,-(1)in relation to the Andhra area the standard assessment payable under the Andhra Pradesh (Andhra Area) Land Revenue Assessments (Standardisation) Act. 1956;(2)in relation to the Telangana area, the land revenue payable under the [Telangana] [Substituted by the Telangana Adaptation of Laws (No.2) Order, 2016, issued in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] Land Revenue Act, 1317 (Act VIII of 1317F). Fasli or under any other law in force in that area, together with the special assessment payable under the [Andhra Pradesh (Telangana Area) Land (Special Assessment) Act, 1952 (Act XXXII of 1952).] [Repealed by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.]; and(3)[ in relation to section 2-A, all land revenue levied and collected at any time before the commencement of this Act and to be levied and collected after such commencement;] [Substituted by Act 6 of 1969](g)"law" includes any enactment, ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having the force of law;(h)"notification" means the notification published in the [Telangana Gazette] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.];(i)"pattadar" includes every person who holds land directly under the Government under a patta or whose name is registered in the land revenue accounts of the Government as pattadar or as occupant or khatadar and who is liable to pay land revenue;(j)"prescribed" means prescribed by rules made under this Act;(k)"Revenue Divisional Officer" means the Revenue Divisional Officer in whose jurisdiction the land is situate and includes any officer of the Revenue Department not below the rank of Revenue Divisional Officer empowered by the Government to exercise the powers and perform the functions of the Revenue Divisional Officer under this Act;(l)"State" means the State of [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.];(m)"Tahsildar" means the Tahsildar in whose jurisdiction the land is situate and includes a Deputy Tahsildar in independent charge of a taluk or sub-taluk and any other officer of the Revenue Department not below the rank of a Deputy Tahsildar empowered by the Government to exercise the powers and perform the functions of the Tahsildar under this Act;(n)"Telangana area" means the territories specified in sub-section (1) of section 3 of the States Re-organisation Act, 1956 (Central Act 37 of 1956).] [Please refer to the provisions under the Andhra Pradesh Reorganisation Act, 2014 (Central Act 6 of 2014).](o)"wet land" means land registered as wet, single crop wet or double crop wet or compounded double crop wet or special rate wet land, in the land revenue accounts of the Government, or assessed as such.
