Section 2 in The Punjab Thur and Sem Lands (Reclamation) Act, 1963
2.
In this Act, unless the context otherwise requires, -(a)"Director" means an officer appointed, by notification, by the State government exercise the powers and to perform the functions of the Director under this Act ;(b)"Land Reclamation Officer" means an Officer appointed, by notification, by the State Government to exercise the powers and to perform the functions of a Land Reclamation Officer under this Act in a canal division or a number of canal divisions ;(c)"owner of land" includes the occupier thereof ;(d)"reclaimable area" means any area notified under sub-section (6) of section 4;(e)"reclamation" means taking of such measures as may be considered necessary by the Director for treatment of thur and sem lands with a view to making them fit for normal cropping ;(f)"prescribed" means prescribed by rules made under this Act ;(g)"thur and sem land" means any land affected or rendered unfit for cultivation by accumulation of salinity, alkalinity or waterlogging ; and(h)any other expression used and not defined in this Act shall have the same meaning as is assigned to it in the Northern India Canal and Drainage Act, 1873.
