Section 3 in The Haryana Ceiling of Land Holdings Act, 1972
3. Definitions.
- In this Act, unless the context otherwise requires, -(a)"adult" means a person who is not a minor;(b)"agricultural worker" means a person whose principal means of livelihood is the income he gets as wages in cash or kind or partly in cash and partly in kind, in connection with the agricultural operations he performs;(c)"appointed day" means the twenty-fourth day of January, 1971;(d)"banjar land" means land which has remained uncultivated for a continuous period of not less than two years immediately preceding the appointed day;(e)"Collector" means the Collector of a district or any other officer not below the rank of an Assistant Collector of the first grade empowered in this behalf by the State Government;(f)[ "family" means husband, wife and their minor children or any two or more of them. [Substituted by Haryana Act No. 17 of 1976.]Explanation I. - A married minor daughter shall not be treated as a child.Explanation II. - Child shall include -(i)child of the husband from his deceased or divorced wife and living with him;(ii)child of the wife from her deceased or divorced husband and living with her;(iii)illegitimate child of the husband or the wife and living with them or either of them;](g)"land" means land which is not occupied as the site of any building in a town or village and is occupied or has been let for agricultural purposes or for purposes subservient to agriculture, or for pasture, and includes -(a)the sites of buildings and other structures on such land, and(b)banjar land;(h)"landowner" means the owner of land;(i)"minor" means a person who has not completed the age of eighteen years;(j)"orchard" means a compact area of land, other than land under grape garden or [vine-yard or banana or guava trees] [Substituted by Haryana Act 33 of 1973, and shall be deemed always to have been substituted.], having fruit bearing trees grown thereon in such number that they preclude, or when fully grown would preclude a substantial part of such land from being used for any agricultural purpose;(k)"Pepsu law" means the Pepsu Tenancy and Agricultural Lands Act, 1955;(l)"permissible area" means the extent of land specified in section 4 as the permissible area;(m)"person" includes a company, family, association or other body of individuals, whether incorporated or not, and any institution capable of holding property;(n)"prescribed" means prescribed by rules made under this Act;(o)"prescribed authority" means an authority prescribed by rules made under this Act;(p)"Punjab law" means the Punjab Security of Land Tenures Act, 1953;(q)[ "separate unit" means an adult son living with his parents or either of them and in case of his death his widow and children, if any.] [Substituted by Haryana Act 17 of 1976.][Explanation. - The adult son or in case of his death his widow and children shall be deemed to be living with the parents or either of them unless separated;] [Added by Haryana Act 47 of 1976 and shall always be deemed to have been added.](r)"surplus area" means the area in excess of the permissible area;(s)"tenant" means a person who holds land under another person, and is, or but for a special contract would be, liable to pay rent for that land to that other person, and includes -(a)the predecessors and successors-in-interest of the tenant; and(b)sub-tenant;but does not include a person who is such a relation of the landowner as may be prescribed;(t)all other words and expressions used herein and not defined but defined in the Punjab Tenancy Act, 1887 (Punjab Act 16 of 1887), or the Punjab land Revenue Act, 1887 (Punjab Act 17 of 1887), shall have the meanings assigned to them in either of those Acts.
