Section 2 in The Orissa Communal Forest and Private Lands (Prohibition of Alienation) Act, 1948
2. Definitions.
- In this Act, unless there is anything repugnant on the subject or context-(a)"Communal land" means -(i)in relation to estates governed by the Madras Estates Land Act, 1908 (Madras Act I of 1908) land of the description mentioned in Sub-clause (a) or Sub-Clause (b) of Clause (16) of Section 3 of that Act; and(ii)in relation to cases governed by the Orissa Tenancy Act, 1913 (B. and O. Act 11 of 1913) lands recorded as gochar, rakshit or sarbasadharan in the record-of-rights or waste lands which are either expressly or impliedly set apart for the common one of the villagers whether recorded as such in the record-of-rights;(b)"estate" and "private land" shall have the same meanings respectively assigned to those expressions either in the Madras Estates Land Act, 1908 (Madras Act I of 1903) or in the Orissa Tenancy Act, 1913 (B. and O. Act II of 1913) ;(c)"forest land" includes any waste land containing shrubs and trees and any other class of land declared to be forest land by a notification of the State Government;(d)"landlord" means -(i)in relation to estates governed by the Madras Estates Land Act, 1908 (Madras Act I of 1908). "land-holder" as defined in that Act, and(ii)in relation to cases governed by the Orissa Tenancy Act, 1913 (B. and O. Act II of 1913), "landlord" as defined in that Act.
