Section 2 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
2. Interpretation.
- In this Act, unless there is anything repugnant in the subject or context, -(a)'Consolidation Officer' means an officer appointed as such under section 14 by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government and includes any person authories by the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to perform all or any of the functions of the Consolidation Officer under this Act ;(b)'Consolidation of Holdings' means the amalgamation and the redistribution of all or any of the lands in an estate or sub-division of an estate so as to reduce the number of plots in the holdings ;(bb)[ 'common purpose' means any purpose in relation to any common need, convenience or benefit of the village] [Inserted by Punjab Act 22 of 1954. This clause shall be deemed always to have been inserted.] [and includes the following purposes] [Added and deemed always to have been so added by Punjab Act 27 of 1960.] :-(i)extension of the village Abadi ; [-] [The word 'and' omitted by Punjab Act 39 of 1963.](ii)providing income for the Panchayat of the village concerned for the benefit of the village community].(iii)[ village roads and paths ; village drains, village well, ponds or tanks, village water courses or water channels ; village bus stands and waiting places ; manure pits ; hada rori ; public latrines ; cremation and burial grounds ; Panchayat Ghar ; Janj Ghar; Grazing grounds ; tanning places ; mela grounds ; public places of religious or charitable nature ; and [Inserted and deemed always to have been so added by Punjab Act 39 of 1963](iv)schools and play-grounds, dispensaries, hospitals and institutions of like nature; water works or tube wells whether such schools, plsy-grounds, dispensaries, hospitals, institutions, water-works or tubewells may be managed and controlled by the State Government or not.](c)'fragment' means a plot of land of less extent than the appropriate standard area determined under this Act ;Provided that no plot of land shall be deemed to be a fragment by reason of any diminution in its area by dilution ;(d)'land' means land which is not occupied as the site of any building in a town or village and is occupied or let for agricultural purposes or for purposes subservient to agriculture, or for pasture, and includes the sites of buildings and other structures on such land ;(e)'notified area' means any area notified as such under section 3;(f)'owner' means in the case of unalienated land the lawful occupant and when such land has been mortgaged, owner means the mortgagor ; in the case of alienated land, owner means the superior holder ;(g)'prescribed' means prescribed by rules made under this Act ;(h)'Settlement Officer (Consolidation)' means an officer appointed as such under section 20 by the [State] [Adaptation of Laws Order 1950.] Government and includes any person authorised by the [State] [Adaptation of Laws Order 1950.] Government to perform all or any of the functions of the Settlement Officer (Consolidation) under this Act ;(i)'standard area' in respect of any class of land means the area which the [State] [Adaptation of Laws Order 1950.] Government may from time to time determine under section 5 as the minimum area necessary for profitable cultivation in any particular notified area and includes a standard area revised under the said section ;(j)"sub-division" means a part of an estate recorded as a sub-division, patti, traraf or pana in a record of-rights prepared under section 31 of the Punjab Land Revenue Act, 1887 (XVII) of 1887), provided it forms a compact block ; and(k)words and expressions used in this Act but not defined, have the meanings assigned to them in the Punjab Land Revenue Act, 1887 (XVII of 1887).
