Section 2 in The Himachal Pradesh Village Common Lands Vesting and Utilisation Rules, 1975
2. Definitions.
- In these rules, unless there is anything repugnant in the subject or context,-(a)'Act' means the Himachal Pradesh Village Common Lands Vesting and Utilisation Act, 1974; (18 of 1974)(b)'allotable pool' means the land determined and demarcated by the Collector under clause (b) of sub-section (1) of section 8 for allotment to the eligible persons;(c)'eligible person' means a person who is eligible under clause (b) of sub-section (1) of section 8 for allotment of land out of the allotable pool;(d)'form' means a form appended to these rules;(e)'Tehsil Revenue Officer' means the Tehsildar of the Tehsil and the Naib-Tehsildar of the Sub-Tehsil, if the same Tehsil is divided for revenue work between the Tehsildar and the Naib-Tehsildar then they shall be deemed to be Tehsil Revenue Officers of the respective area; and(f)'section' means the section of the Act.
