Section 1(2) in The Punjab Security of Land Tenures Rules, 1956
(2)They shall come into force at once.[2. Meaning of expressions used in these rules. - In these rules unless the context otherwise requires, -(i)"Act" means the Punjab Security of Land Tenures Act, 1953;(ii)"Circle Revenue Officer" includes any Revenue Officer authorised by the Collector to function as such in any tehsil or part thereof;(iii)"Form" means a Form appended to these rules;][(iii-A) 'Collector' means the Collector of the district or any other officer not below the rank of Assistant Collector, Ist Grade, empowered in this behalf by Government; [**] [Punjab Government Notification No. 3744/A.R.I. - (II) ? 56/6381, dated the 4th October, 1958.].(iv)[ "Special Collector" means an officer appointed by the Government by notification to perform the functions assigned to the Special Collector under these rules in respect of such area as may be specified in the notification:] [Punjab Government Notification No. 32231-R-IIL57/1624, dated the 22nd March, 1958.][Provided that for the purposes of section 19-B of the Act, the Special Collector shall in the case of a landowner or tenant owing or holding land in excess of the permissible area in more than one district, by the Collector of the district in which the largest area of such landowner or tenant is situate and such Collector shall perform the functions assigned to the special Collector under these rules;] [Punjab Government Notification No. 157-LR-II-58/6053, dated the 2nd September, 1958.] [and] [Added by Punjab Government Notification No. 2513/A.R.I.(II)-60/2173, dated the 16th June, 1960.](v)[ "tea estate" will include :- [Substituted by Punjab Government Notification No. 5942-A.R.I.(II)- 60/3744, dated the 14th November, 1960.](a)area under tea plantation;(b)areas on which there is programme for expansion of tea plantation during the next ten years;(c)five per cent of the area under tea, for replanting;(d)areas covered by forests and forest growth and grazing rounds of which the fuel wood, timber and grass is required for the manufacture of tea and maintenance of tea estate;(e)low-lying lands which generally serve as water reservoirs, for the use of tea plantation; and(f)land on which tea factories, labour quarters, play-grounds, hospitals, schools and other ancillary buildings are situated.].
