Section 2 in The Tamil Nadu Bhoodan Yagna Act, 1958
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Bhoodan Yagna" means the movement initiated by Shri Acharya Vinobha Bhave for the acquisition of lands through voluntary gifts for distribution to [landless poor persons, co-operative societies or Sarvodaya Panchayats or for community purposes] [Substituted for the words 'landless poor persons or for community purposes' by Tamil Nadu Bhoodan Yagna (Amendment) Act, 1964 (Tamil Nadu Act 36 of 1964).];(b)"community purpose" means any purpose which is for the general good of the community;(c)"Government" means the State Government;(d)[ "Gramdan land" means land donated for Gramdan in a Gramdan village and includes any land in such village donated for the Bhoodan. Yagna and granted under sub-section (1) of section 19 to the Sarvodaya Panchayat constituted for that village; [Substituted for the original clauses (d) and (e) by section 2(ii) Tamil Nadu Bhoodan Yagna (Amendment) Act, 1964 (Tamil Nadu Act 36 of 1964).](e)"Gramdan village" means any revenue village or villages or part or parts thereof in which-(i)not less than two-thirds of the number of persons residing and owning lands donated all their lands for Gramdan; or(ii)not less than one-half of the total extent of the lands owned by persons residing in such village or villages or part or parts is donated by persons residing and owning lands therein donating all their lands for Gramdan, and which the Government may, by notification, declare to be a Gramdan Village;](ee)[ "Inquiry Officer" means the Tahsildar or the Deputy Tahsildar in independent charge, having jurisdiction in the taluk or sub-taluk where lands donated for the Bhoodan Yagna are situate or such officer as the District Collector may, by notification, appoint for such village or villages where lands donated for the Bhoodan Yagna are situate, as may be specified in the notification.] [Inserted by section 2(iii) of the Tamil Nadu bhoodan Yagna (Amendment) Act, 1964 (Tamil Nadu Act 36 of 1964).];(f)"landless poor person" means a person who either is not an owner of land or an owner of land which does not exceed the limits prescribed in this behalf and whose annual income does not exceed [such sum not exceeding twenty-five thousand rupees as may be prescribed] [Substituted for the words 'three hundred rupees' by Tamil Nadu Bhoodan Yagna (Amendment) Act. 2000 (Tamil Nadu Act 37 of 2000).];(g)"owner" includes any tenant having heritable and alienable interest in land;.(h)"Sarvodaya Panchayat" means the Sarvodaya Panchayat constituted for a Gramdan Village; and(i)"State Board" means the [Tamil Nadu State Bhoodan Yagna Board] [Substituted for the expression 'Madras State Bhoodan Yagna Board' by paragraph 3(1) of, and the Schedule to, the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January 1969.] established under section 3.
