Section 2 in The Orissa Government Land Settlement Act, 1962
2. Definitions.
- In this Act unless the context otherwise requires-(a)[ "Collector" shall include an Additional District Magistrate;] [Inserted vide Orissa Act No. 5 of 1974.](aa)[ "Government" means the State Government of Orissa ;] [Re-lettered vide Orissa Act No. 5 of 1974.](b)"Government land" means any waste land belonging to Government whether cultivable or not, recorded as House site, Anabadi, Chot Jungle, Puratan Patit, Nutan Patit, Parityakta Bedakhali [Gochar] [Inserted vide Orissa Act No. 48 of 1975.] or by any other description whatsoever;[Explanation - The expression "any other description, whatsoever" shall include-] [Inserted vide Orissa Act No. 1 of 1991.](i)Khasmahal land, that is to say Mahals held under Khas which are treated as Government estates and the rents of which are payable under Section 3 of the Bengal Land Revenue Settlement Regulation, 1822 [Bengal Regulation VII of 1822] or under Section 4 of the Bengal Land Revenue Settlement Regulation [Bengal Regulation IX of 1825] [Inserted vide Orissa Act No. 1 of 1991.];(ii)Nazul lands situated in the State;(iii)Gramakantha Parambok lands in the ex-Madras areas; and(iv)Anabadi lands situated in the State;[(b-1) "landless agricultural Labourer" means a person who has no means of livelihood other than agriculture, provided- [Substituted vide Orissa Act No. 2 of 1990.](i)he or any member of his family owns no land excluding homestead; and(ii)his total annual income, together with the total annual income of all the members of his family who are living with him in common mess from all sources does not exceed rupees three thousand and six hundred or an amount which the State Government may, by notification from time to time, specify in that behalf ;][(b-2) "person" means any person, the total extent of whole land excluding homestead, together with lands held by all the members of his family who are living with him in common mess is less than one standard acre and whose total annual income together with the total annual income of all the members of his family living with him in common mess, does not exceed rupees three thousand and six hundred or an amount which the State Government may, by notification from time to time, specify in that behalf ;] [Inserted vide Orissa Act No. 2 of 1990.](c)"prescribed" means prescribed by rules made under this Act;(d)[ "Revenue officer" means any officer appointed as such by the Government to discharge any of the functions of a Revenue Officer under the provisions of the Orissa Land Reforms Act, 1960, (Orissa Act 16 of 1960); [Inserted vide Orissa Act No. 5 of 1974.](e)"Tahasildar" includes and Additional Tahasildar.]
