Section 2 in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
2. Definition.
- In these rules, unless the context otherwise requires,-(1)"Act" means the Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Act, 1969 (Tamil Nadu Act 24 of 1969);(2)"Authorised Officer" means the Assistant Settlement Officer having jurisdiction over the area or the Tahsildar of Gudalur taluk after the introduction of ryotwari settlement in that taluk;(3)"Form" means a form appended to these rules;(4)"Government Irrigation work" in respect of a land means the irrigation work (belonging to constructed, or maintained), by or on behalf of the Government under which the land has been registered as wet at the settlement;(5)"Section" means a section of the Act;(6)"Settlement dry assessment" in respect of a land means the dry assessment appropriate to the soil classification assigned to the land at the settlement;(7)"Settlement wet assessment" means the.assessment on wet lands under the settlement notification appropriate to the soil classification assigned to the land at the settlement;(8)"Settlement estate assessment" in respect of a land means the estate assessment appropriate to the soil classification assigned to the land at the settlement;(9)"Settlement notification" in relation to a land means the settlement notification published under sub-section (1) of section 20 in respect of the janmam estate or part thereof in which the land is situated;(10)"Settlement Officer" includes the Assistant Settlement Officer or Settlement7 Tahsildar wherever the powers of the Settlement Officer have been delegated to the Assistant Settlement Officer or Settlement Tahsildar by the Settlement Officer in writing;(11)"Tahsildar" means the Tahsildar of Gudalur Taluk or any other officer of the rank of Tahsildar specially appointed in this behalf by the District Collector.
