Section 2(1) in Jammu and Kashmir Panchayati Raj Act, 1989
(1)In this Act, unless the context otherwise requires, -(a)"Block" means the area comprising such contiguous number of Halqas as may determined by the Government from time to time ;(b)"Block Development Council" means Block Development Council constituted under section 27 of this Act ;(c)"Building" includes any shop, house, hut, out-house, shed, stable, superstructure and land appertinent to a building whether used for the purpose of human habitation or otherwise and whether of masonry, bricks, wood, mud, thatch, metal or any other material whatever, and includes a wall and a wall but does not include mud-wall built round agricultural land not abutting on the public road ;(d)"Case" means a criminal proceeding in respect of an offence triable by a Halqa Panchayati Adalat ;(e)"Chairman" means the Chairman of -(i)the Panchayati Adalat ;(ii)the Block Development Council ;(iii)the District Planning and Development Board ;(ee)[ "Commission" means the 'State Election Commission' constituted under section 36 of this Act ;] [Added by Act XV of 2011 (s-2).](f)"Constituency" means a ward for which a member is to be or has been elected ;(g)"District Planning and Development Board" means a District Planning and Development Board constituted under this Act ;(h)[ "Election Authority" means the 'State Election Commission' constituted under section 36 of this Act;] [Substituted by Act XV of 2011 (s-2).](i)"Electoral Roll" means the rolls as may be prepared in accordance with the provisions of this Act ;(j)"Halqa" means the area comprising a village or such contiguous number of villages as may be determined by the Government from time to time ;(jj)[ "Halqa Majli's" means all the voters of "Halqa Panchayat;] [Substituted and added by Act XXII of 1997 (s-2).]Provided that the Halqas shall be determined in such a manner that the population of any Halqa does not ordinarily exceed 3,000 in the hilly areas and 4,500 in the plain areas:Provided further that ordinarily the unit of a village shall not be disturbed :[Provided also that fresh determination of Halqas shall be undertaken only after the population figures of general census are published :] [Substituted and added by Act XXII of 1997 (s-2)][Provided further that such fresh delimitation of Halqas shall not effect the representation of the existing Punches and Sarpanches.] [Inserted by Act III of 1999 (s-2).](k)"Halqa Panchayat" means a Halqa Panchayat constituted under section 4 of this Act ;(l)"Naib-Sarpanch" means Naib-Sarpanch of the Halqa Panchayat ;(m)"Panch" means a member of Halqa Panchayat whether elected or nominated under this Act ;(n)"Panchayati Adalat" means a Panchayati Adalat constituted under section 47 of this Act for this purpose of trial of suits and cases ;(o)"Prescribed" means prescribed by rules made under this Act ;(p)"Prescribed Authority" means such authority as may be appointed by the Government by notification, for all or any of the provisions of this Act ;(q)"Rules" means the rules made under this Act ;(r)"Sarpanch" means the Sarpanch of the Halqa Panchayat ;(s)"Schedule" means the Schedule appended to this Act ;(t)"Suit" means a civil suit ;(u)"Vice-Chairman" means the Vice-Chairman of-(i)the Block Development Council ;(ii)the District Planning and Development Board.(v)"Village" means a parcel or parcels of land having a separate name and known limits in the revenue records and not included in the limit of a Municipality, Cantonment or Town Area Committe or Notified Area Committee.
