Section 2 in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
2. Definitions.
- In these rules unless there is anything regugnant in the subject or context-(a)the 'Act' means the Assam Fixation of Ceiling on Land Holdings Act, 1956 ;(b)'section' means a section of the Act ;(c)'excess land' means land held by a person in excess of the limit fixed under Section 4;(d)all words and expressions used in these rules and not defined herein but defined in the Act shall respectively have the meanings assigned to them in the Act ;(e)'planted areas' means the area under special cultivation of tea as on 24th March, 1971 ;(f)'tea estate' means the whole of the area of the land commonly known as tea estate which is owned, or held under any grant or lease, by any person and so registered with the Tea Board constituted under the Tea Act, 1953.
