Section 2 in The Punjab Resumption of Jagirs Act, 1957
2. Definitions.
- In this Act, unless the context otherwise requires, -(1)"Jagir" means -(a)any assignment of land revenue[or remission thereof by way of muafi] [The words 'or remission thereof way of muafi' inserted by Punjab Act No. 9 of 1961, which Act shall be deemed to have come into force on the 14th November, 1957.] made by or on behalf of the State Government; or(b)* * * *[* *] [Clause (b) of section 2 omitted by ibid.](c)any grant of money made or continued by or on behalf of the State Government which purports to be or is expressed to be payable out of the land revenue; or(d)any grant of [money (not being payable out of the revenue of the Central Government)] [Substituted for the words 'money' by Punjab Act 33 of 1959, Section 2.] including any thing payable on the part of the State Government in respect of any right, privilege, perquisite or office; and[includes, notwithstanding anything contained in sub-clause (ii), any such grant or assignment existing in favour of Cis-Sutlej Jagirdars or a Bedi or Sodhi pension or a Jagir pension (pension to destitute dependents of deceased Jagirdars) referred to in paragraph 1 of the Financial Commissioner's Standing Order No. 7] [Substituted for the words 'includes any such grant or assignment existing in favour of Cis-Sutlej Jagirdars' by Punjab Act 33 of 1959, Section 2.], [or a hereditary parvarish or pension in the second or any subsequent generation] [Inserted by Punjab Act 9 of 1961, Section 2, with effect from 14th November, 1957.], but does not include -(i)any grant of money (whether or not payable out of the land revenue) made on behalf of the State Government for the relief of political sufferers or their dependents after the 15th August, 1947; or(ii)any pension as defined in clause (17) of Article 366 of the Constitution of India; or(iii)any military Jagir [granted on or after the fourth day of August, 1914] [Inserted by Punjab Act 9 of 1961, Section 2, with effect from the 14th November, 1957.]; or(iv)any grant made in favour of a religious or charitable institution, but does not include a grant made for such a purpose to an individual;(2)"Jagirdar" means the holder of a Jagir;(3)"Military Jagir" means a jagir granted, affirmed or continued in favour of any person as a reward for his personal service as a member of the Armed Forces or the Forces charged with the maintenance of public order or for similar services of any one related to him by blood or marriage;(4)"Religious or charitable institution" means an institution of every religious or charitable denomination established and maintained for religious or charitable purposes or for the purposes of providing religious or educational instruction or for the relief of the poor or for providing medical relief or the advancement of any other object of general utility to the public or any section of the public;"State Government" -(a)[ as respects any period before the Ist November, 1956, shall mean - [Substituted by Punjab Act 33 of 1959, with effect from the 14th November, 1957.](i)the Government of the Patiala and East Punjab States Union or any of the Indian States which formed into the Patiala and East Punjab States Union on the 20th August, 1948; and(ii)the Government of the State of Punjab and all predecessor Governments thereof by whatever name called, the Governor-General or the Governor-General in Council, as the case may be, and the Sikh Rulers, but shall not include the Central Government as defined in the General Clauses Act, 1897, after the period commencing on the 15th August, 1947; and](b)as respects any period after the Ist November, 1956, shall mean the Government of the State of Punjab.
