Section 2 in Jaunsar-Bawar Security of Tenure and Land Records Act, 1952
2. Definitions.
- In the Act, unless there is anything repugnant in the subject or context,-(a)"Collector" means the Collector of Dehra Dun District and includes an Assistant Collector of 1st Class empowered by the State Government by notification in the Official Gazette, to discharge the functions of the Collector under this Act;(b)"Holding" and "Land-holder" shall have the meaning respectively assigned to them in the U. P. Tenancy Act, 1939;(c)"Law" includes any order, ordinance, rule, regulation, custom or usage having in the Pargana Jaunsar-Bawar the force of law;-(d)"State Government" means the Government of Uttar Pradesh;(e)"Tenant" includes a maurusi tenant or ghair-maurusi tenant as recognised in the dastur-ul-amal of Jaunsar Bawar or a tenant holding land in lieu of service.
