Section 2 in Rules Under the Land and Revenue Regulation
(2)In these rules, unless there is anything repugnant in the subject or context-(a)Special cultivation means cultivation which involves, either owing to the nature of the crop or owing to the process of cultivation, a much larger expenditure of capital per acre than is incurred by most of the cultivators in the State. Ordinary cultivation means cultivation other than special cultivation.(b)Waste Land means land at the disposal of the Government, which the Government has not disposed of by lease, grant or otherwise, and which is not included in a forest reserve, or in a forest proposed to be reserved under section 5 of the Assam Forest Regulation, VII of 1891, or in a protected forest constituted under the rules made under the said Regulation, and has not been allotted as a grazing ground under rules framed under section 13 of the Assam Land and Revenue Regulation.(c)[ An Annual Lease means a lease granted for one year only and confers no right in the soil beyond a right of user for the year for which it is given. It confers no right of inheritance beyond the year of issue. It confers no right of transfer or of sub-letting and shall be liable to cancellation for any transfer or subletting even during the year of issue : [Original rule 1 renumbered as rule 1(2) vide Notification No. RSS. 351/64/92, dated 18th May 1967.]Provided that the State Government may waive their right to cancel an annual lease and may allow its renewal automatically till such time as the State Government may direct in those cases in which the land is mortgaged to Government or to a State-sponsored Co-operative Society.](d)[ A periodic lease, except in the case of town land, means a lease granted fora period longer than one year, and in the case of town land, a lease for a period longer than three years. Subject to and so far as is consistent with any restrictions, conditions, and limitations contained therein, a periodic lease, the term of which is not less than ten years, conveys to the lessee the rights of a land-holder as defined in the Assam Land and Revenue Regulation.] [Deleted vide Notification No. SS 351/64/92, dated 18 May 1967.](e)The terminal year of a local area means the year up to which the rates of land-revenue shall, according to the orders passed by the State Government at the last settlement of that local area, remain in force.(f)Settlement in these rules means the leasing of land at the disposal of the Government and includes the operations of survey, classification and report, preliminary to such leasing.(g)Cost of survey includes cost incurred by the Deputy Commissioner for the pay of the surveyor and of the establishment.(h)[ Timber includes trees when they have fallen or have been felled, and all wood whether cut up or fashioned or hollowed out for any purpose or not.] [Added by Notification No. 3004-R dated the 15th October 1935.](i)[ Tree includes palms, bamboos, stumps, brushwood and canes.] [Inserted by Notification No. RSS, 329/53/6, dated the 12th November 1940.]
