Section 2(1) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
(1)In this act unless the context otherwise requires-(i)"agricultural year" means the year beginning on the first day of July and ending on the 30th June;(ii)"agriculture" includes horticulture;(iii)"excise compensation" means the amount of compensation payable annually, by the Government of a Jagirdar in lieu' of his former excise income;(iv)"homestead" means a dwelling house together with any court-yard, compound, attached garden or hari, and includes any out-building used for agricultural purposes and any tank or well appertaining to the dwelling house;(v)"Jagir Commissioner" means a person appointed by the Government to perform the functions of a Jagir Commissioner under this Act;(vi)"Jagirdar" means any person recognised as Jagirdar under any law, rules, regulations or order governing Jagirs in force in any part of the State;(vii)"Jagir-land" means any land in which or in relation to which any Jagirdar has rights as such in respect of land revenue or other earnings;(viii)"land cultivated personally" means land cultivated on one's own account-(a)by one's own labour; or(b)by the labour of any member of one's family; or(c)by servants on wages payable in cash or kind (but not in a share of the crops) or by hired labour under one's personal supervision or the personal supervision of any member of one's family:Provided that in the case of a person who is a widow or a minor or is subject to any physical or mental disability or who is in service as a member of the Armed Forces of the Union, land shall be deemed to be cultivated personally even without such personal supervision;(ix)"occupied land" means land held immediately before the commencement of this Act on any of the following tenures, namely:-(a)Ex-proprietary;(b)Pukhta Maurusi;(c)Mamuli Maurusi;(d)Gair Maurusi;and includes, land held as Khud-Kasht and land comprised in a homestead;(x)"prescribed" means prescribed by the rules made under this Act;(xi)"schedule" means a schedule attached to this Act;(xii)"State" means the State of Madhya Bharat;(xiii)"village rate" means the rate fixed for a particular class of soil in the current settlement and in an area which has not been brought under settlement, the rate fixed by the Collector, after taking into consideration the prevailing rates for similar class of soil in the surrounding village or villages;(xiv)"Zammdnr" means a person on whom a village or part of a village is settled by a Jagirdar on Zamindari system and includes his heirs and successors-in-interest.
