Section 2 in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context,-(a)"Collector" means the Collector of Dehra Dun District and also includes an Assistant Collector of the First Class specially empowered by the State Government by notification in the official Gazette, to discharge all or any of the functions of the Collector under this Act;(b)"Commissioner" means the Commissioner of the Meerut Division and also includes an Additional Commissioner, Meerut Division;(c)"Current settlement" means the settlement of land revenue in force' in the Pargana on the date immediately preceding the date of commencement of Chapter I of this Act;(d)"Tenant" means a person by whom rent is, or but for a contract express or implied would be payable;Explanation.-A person holding land on service tenure is a person by whom rent is payable for the land so held by him.(e)"intermediary" as respects any land means the zamindar of the land where the land is in the cultivation of a tenant but does not include zamindar of any land referred to in Section 34;(f)"khag" means a sub-divisions of a khat;(g)"khat" means a group of villages, treated at the current settlement as a single unit for assessment of land revenue and recorded as such in the settlement records;(h)"law" includes any Ordinance, Order, Bye-Law, Rule, Regulation Notification, Custom or Usage having the force of law in the Pargana, on the date immediately preceding the date of commencement of Chapter I of this Act;(i)"Pargana" means the Pargana of Jaunsar-Bawar in the district of Dehra Dun;(j)"prescribed" means prescribed by rules made under this Act;(k)"State Government" means the Government of Uttar Pradesh;(l)words and expression "Compensation Officer", "land", "lease", "legal representative", "proprietor", "village" and "Gaon Sabha", not herein defined but used, in the U.P. Zamindari Abolition and Land Reforms Act, 1950, shall have the same meaning assigned to them in that Act;(m)words and expressions "grove", "holding", "rent" and "sayar" not herein defined but used in the U.P. Tenancy Act, 1939, shall have the meaning assigned to them in that Act;(n)words and expressions "revenue", "Board" and "Tahsildar" not herein defined but used in the U. P. Land Revenue Act, 1901, shall have the meaning assigned to them in that Act; [* * *] [Omitted by U.P. Act No. 12 of 1965 Section 38 (i).](o)"zamindar" means, as respects any land, the proprietor of land or of a share therein; [and] [Added by U.P. Act No. 12 of 1965, Section 38 (ii) and shall be deemed always to have been added.](p)[ references to the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 and to the U.P. Land Revenue Act, 1961 or to rules framed thereunder shall be construed respectively as references to the said Acts or rules as amended from time to time.] [Added by U.P. Act No. 12 of 1965, Section 38 (ii) and shall be deemed always to have been added.]
