Section 2 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
2. Definitions.
- In this Act, unless the context otherwise requires,(a)"Collector" means the Collector of the district and includes any person authorised by the State Government to perform all or any of the functions of a Collector under this Act;(aa)[ "common purpose" means any purpose in relation to any common need, convenience, or benefit of the village or other area] [Inserted by Rajasthan Act 23 of 1959.];(b)"Consolidation Officer" means an officer appointed as such under section 14 by the State Government and includes any person authorised by the State Government to perform all or any of the functions of the Consolidation Officer under this Act;(c)"Consolidation of Holdings" means the amalgamation and the re-distribution of all or any of the lands in an area, or in any part of an area, [x x x] [Omitted by Rajasthan Act 23 of 1959.] so as to make the holdings in such area or part more compact;(d)"Fragment" means a plot of land of less extent than the appropriate standard area determined under this Act;(e)"Holding" means a parcel or parcels of land held under any lease, engagement, grant or tenure;(f)"Khatedar tenant" means a tenant having a right of occupancy in his holding under any law for the time being in force;(g)"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;(h)"Landholder" means the person to whom rent is, or but for a contract, express or implied, would be payable and includes a Jagir-dar, Biswedar, a Zamindar, a rent free grantee, a granteee at a favourable rate of rent, a village servant, a tenant-in- chief who has lawfully sublet and, in case of land held directly from Government, the State Government acting through the Tehsildar;(i)"Notified area" means any area notified as such under section 3;(j)"Prescribed" means prescribed by or under this Act;(k)"Settlement Officer (Consolidation)" means an officer appointed as such under section 20 by the State Government and includes any person authorised by the State Government to perform all or any of the functions of the Settlement Officer (Consolidation) under this Act;(l)"Standard area" in respect of any class of land means the area which the State 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;(m)"Tenant" means the person by whom rent is, or but for a contract, express or implied, would be payable and includes a co-tenant, a tenant of khudkasht, a tenant-at-will, a grove holder, a sub-tenant or a mortgagee of tenancy right, but does not include a trespasser;(n)[ words and expressions used in this Act, but not defined herein have the meanings assigned to them in the Rajasthan Tenancy Act, 1955 (Raj. Act 3 of 1955) and the Rajasthan Land Revenue Act, 1956 (Raj. Act 15 of 1956)] [Substituted by Rajasthan Act 27 of 1957.].
