Section 2 in Assam Land Revenue Re-Assessment Act, 1936
2. Definitions.
- In this Act, unless a different intention appears from the subject or context, -(i)the terms defined in the Regulation and not defined in this Act, shall have the same meanings as in the Regulation.(ii)"Village" means, subject to any general or special orders of the [State] [Substituted for the word 'Province' by Adaptation of Laws and Order, 1950.] Government, the Area surveyed and recorded in any survey made by or under the authority of the Government as a distinct and separate village;(iii)"Established Village" means a village where in the opinion of the [State] [Substituted for the word 'Province' by Adaptation of Laws and Order, 1950.] Government;(a)the cultivated fields and homesteads are permanent, and(b)the area of waste land, settled and assessed as waste or available for settlement is inconsiderable.(iv)"Immature Village" means a village which is not an established village.(v)"Assessment Group" means a group of villages or estates which are included by the Settlement Officer, subject to rule, in one set of proposals for assessment;(vi)"Prescribed means prescribed by rules under this Act;(vii)"Rule" means a rule made under this Act;(viii)"Settlement" with reference to any local area or class of estates means a special operation carried out in pursuance of a notification under section 18 of the Regulation for the revision of the land revenue demand of that local area or class of estates;(ix)"Major Settlement" means a settlement of any local area or class of estates extending over not less than 20 square miles;(x)"Last Settlement" with reference to any local area or class of estates means the last general revision of the land revenue demand of that area or class of estates whether carried out in pursuance of a notification under section 18 of the Regulation or not;(xi)[ "Town Land" means any land within an area declared or deemed to he a municipality or notified area under the Assam Municipal Act, 1923 (Assam Act I of 1923) and any other land which the 1State Government may declare under the Assam land and Revenue Regulation. 1886 (Regulation I of 1886) or under provisions of this Act, to he town land;] [Vide As ram Act XIV of 1957.](xii)"Special Cultivation" means cultivation which involves either owing to the nature of the crop or owing to the process of cultivation a much larger expenditure of capital per acre than is incurred by most of the cultivators in the [State] [Substituted for the word 'Province' by Adaptation of Laws and Order, 1950.].
