Section 2 in West Bengal Land Reforms and Tenancy Tribunal Act, 1997
2. Definitions.
In this Act, unless there is anything repugnant in the s ibject or context,(a)"Administrative Member" means a member of the Tribunal appointed as such under clause (b) of sub-section (2) of section 4;(b)"Authority" means an officer or authority or functionary exercising powers or discharging functions as such under a specified Act;(c)"Bench" means Bench of the Tribunal; (ci) "Chairman" means the Chairman of the Tribunal;(e)"Chief Justice" means the Chief Justice of the High Court at Calcutta;(f)"constituted service" means a service consisting of a cadre.Explanation."Cadre" shall mean the strength of a service or a part of a service sanctioned as a separate unit;(g)"Constitution" means the Constitution of India;(h)"estate" means the holding of land of any description or classification of a raiyat or intermediary or other person under a specified Act;(i)"Governor' means the Governor of the State of West Bengal;(j)"High Court" means the High Court at Calcutta;(k)"Judicial Member' means a member of the Tribunal appointed as such under clause (a) of sub-section (2) of section 4;(l)"Land reforms" means a right, title, possession, or interest in any estate or incidence therein, and includes a dispute, claim, objection or application relating to, or concerning, any estate;(m)"Member" means a member of the Tribunal, and includes the Chairman;(n)"notification" means a notification published in the Official Gazette;(o)"person" includes an individual, family, raiyat, firm, company, institution, or association or body of individuals, whether incorporated or not, trust, co-operative society, or lessee under the State Government;(p)"prescribed" means prescribed by rules made under this Act;(q)"rules" means the rules made under this Act;(r)"specified Act" means(i)the West Bengal Estate Acquisition Act, 1953; or(ii)the West Bengal Land Reforms Act, 1955; or(iia)[ the West Bengal Restoration of Alienated Land Act, 1973; or] [Inserted by the West Bengal Act 7 of 2001 (w.r.e.f. 3.8.1998).](iii)[ xxx ] [[Omitted by West Bengal Land Reforms and Tenancy Tribunal (Amendment) Act, 2005 (West Bengal Act 10 of 2005) (w.r.e.f. 1.3.2005) for the following:(ii)the Calcutta thika Tenancy (Acquisition and Regulation) Act, 1981; or.]](iv)the West Bengal Acquisition of Homestead Land for Agricultural Labourers, Artisans and Fisherman Act, 1975; or](v)[ xxx ] [Omitted the words the West Bengal Land Holding Revenue Act, 1979; by the West Bengal Act 5 of 2002 (w.e.f. 13.4.2001).](vi)[ the West Bengal Premises Tenancy Act, 1997 (only against final order of the Controller);] [[Substituted by West Bengal Act 32 of 2010:Validation.The amendment made in the principal Act by section 2 shall be deemed to have been made with effect from the 10th day of July, 2001 and accordingly anything done or any action taken or purported to have been taken or done under the principal Act on or after the said and before the commencement of this Act, shall, notwithstanding anything contrary contained in any judgment, decree or order of any Court, tribunal or other authority, be deemed to be, and to have always been, for all purposes, as validly and effectively taken or done as if the said amendments had been in force at all material time.]](vii)[ the West Bengal thika Tenancy (Acquisition and Regulation) Act, 2001;] [Inserted by West Bengal Land Reforms and Tenancy Tribunal (Amendment) Act, 2005 (West Bengal Act 10 of 2005) (w.r.e.f. 1.3.2005).].(s)"State" means the State of West Bengal;(t)"Supreme Court" means the Supreme Court of India;(u)"Tribunal" means the West Bengal Land Reforms and Tenancy Tribunal established under clause (a) of sub-section (1) of section 4.
