Section 2 in Meghalaya transfer of Land (Regulation) Act, 1971
2. Definition.
- In this Act, unless the context otherwise requires:(a)"competent authority" means such authority as the Government of Meghalaya may, by notification, appoint for the purpose of exercising all or any of the functions of a competent authority under this Act for the whole of Meghalaya or any part thereof;(b)"land" includes immovable property of every descriptions and any rights in or over such property;(c)"notification" means notification in the Official Gazette of Meghalaya;(d)"transfer" means the conveyance of land of one person to another and includes gift, sale, exchange mortgage, lease, surrender or any other mode of transfer;(e)"tribal" means a person belonging to any of the Scheduled Tribe pertaining to Meghalaya and as specified in the Constitution (Scheduled Tribes) Order 1950, as amended from time to time and, for the purpose of this Act shall also include the Rabhas, Kacharis (and Koches) resident in Meghalaya.
