Section 3 in The Orissa Prevention of Land Encroachment Act, 1972
3. [ Definitions. [Substituted by Act 4 of 1975.]
- In this Act, unless the context otherwise required-(a)"Collector" means the Chief Officer in charge of the revenue administration of a district and shall include an Additional District Magistrate;[(a-1) "Landless person" means a person, the total extent of whose land excluding homestead together with lands of all the members of his family who are living with him in common mess, is less than one standard acre and whose total annual income of all the members of his family who are living with him in common mess, does not exceed rupees six thousand and four hundred or an amount which the State Government may, by notification from time to time, specify in that behalf;][(a-2) "homesteadless person" means a person who, together with all the members of his family who are living with him in common mess, does not have any homestead land anywhere in the State and owns less than one standard acre of land other than homestead and whose total annual income, together with the annual income of all the members of his family living with him in common mess, does not exceed rupees four thousand and two hundred or an amount which the State Government may, by notification from time to time, specify in that behalf;] [Inserted by Orissa Act 10 of 1988.](b)"Prescribed" means prescribed by rules made by the State Government under this Act; and[(b-1) "standard acre" means a standard acre as defined in the Orissa Land Reforms Act, 1960;] [Inserted by Orissa Act 25 of 1979.](c)"Tahasildar" means the Chief Officer in charge of the revenue administration of a Tahasil and shall include an Additional Tahasildar.]
