Section 2 in The Assam Assessment of Revenue Free Waste Land Grants Act, 1948
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context-(1)"revenue free waste land grant" means land held on revenue free terms under-(a)Free-Simple Grant Rules of 1862, or(b)revised Free-Simple Grant Rules of 1874, or(c)45 years' Lease Rules of 1838 and exempted from assessment in perpetuity; or(d)99-years' Lease Rules of 1854 and exempted from assessment in perpetuity; or(e)45 years' Lease Rules of 1838 or 99 years' Leave Rules of 1854, the land revenue of which has been subsequently redeemed under free-simple grants rules.(2)"grant" means any land which is for the time being entered in the Deputy Commissioner's Register of revenue from estates as a separate grant.
