Section 2 in The Assam Consolidation of Holdings Act, 1960
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"Agriculture" includes horticulture ;(b)"Consolidation" means amalgamation, where necessary, by exchange or redistribution of plots of land so as to make the holding or holdings more compact;(c)"Consolidation Officer" means an officer appointed as such under Section 3 by the State Government and includes any person authorised by the State Government to perform all or any of the functions of the Consolidation Officer under this Act ;(d)"Holding" means the land or lands held in a village by an owner and treated a a suit for assessment;(e)"Land" means land which is or may be used for ordinary agricultural purpose or purposes subservient thereto and includes the sites of building on such land ;(f)"Owner" means a proprietor, landholder or settlement holder as defined in Section 3 of the Assam Land and Revenue Regulation, 1886 and includes, in the areas acquired by the State under the State Acquisition of Zamindaries Act, 1951, a tenant holding land directly under the State Government;(g)"Plot" means a plot of land representing one survey number of dag in the record-of-rights, and where there is no such record, each separate piece of land included in a holding ;(h)"Prescribed" means prescribed by rules made under this Act ;(i)"Scheme" means a scheme of consolidation of holdings prepared under the provisions of this Act ;(j)"Settlement Officer" will have the same meaning as assigned to it in the Assam land and Revenue Regulation, 1886 and includes any person authorised by the State Government to perform any function under this Act.
