Section 2 in The East Punjab Utilization of Lands Act, 1949
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(a)"Allottee" has the meaning assigned to it under the East Punjab Displaced Persons (Land Resettlement) Act, 1949.(b)"Collector" means Collector of the district where the land is situated.(c)"Custodian" has the meaning assigned to it in the Administration of Evacuee Property Ordinance, 1949.(d)"Evacuee Land' means land which has vested in the Custodian under the provisions of the Administration of Evacuee Property Ordinance, 1949.(e)"Land" means land which is not urban land and is not occupied as the site of any building in a town or village, but does not include land which is leased by Government or Custodian under any law other than this Act.(f)"Owner" means a person having a proprietary right in the land and includes an allottee, a usufructuary mortgagee or a lessee.(g)"Prescribed" means prescribed by rules made under the Act.(h)"Tenant" means a person to whom land is leased by the Collector under the provisions of this Act.(i)"Urban land" means all land included within the limits of a Corporation, Municipal Committee, Notified Area Committee, Town Area Small Town Committee and Cantonment.
