Section 2 in The West Bengal Agricultural Lands And Fisheries (Acquisition And Resettlement) Act, 1958.
2. Definitions. -
In this Act unless there is anything repugnant in the subject or context,-(1)"Collector" includes any officer not below the rank of a Sub-divisional Magistrate appointed by the State Government to carry out all or any of the functions of a Collector under this Act;(2)"fishery" means any land whereon water is confined naturally or artificially whether periodically or throughout the year for pisciculture or for fishing;(3)"agricultural land" means land ordinarily used for purposes of agricultural or horticulture, and includes such land notwithstanding that it may be lying fallow for time being;(4)"notified area" means any area in respect of which a notification has been issued under section 4;(5)"prescribed" means prescribed by rules made under this Act.
