Section 2 in Punjab Bhondedar, Butemar, Dohlidar, Insar Miadi, Mukarraridar, Mundhimar, Panahi Qadeem, Saunjidar, or Taraddadkar (Vesting of Proprietary Rights) Act, 2020
2. Definations.
- In this Act, unless the context otherwise requires: -(a)"appointed day" means the day on which this Act comes into force;(b)"Collector" means the Collector of the district appointed under The Punjab Land Revenue Act, 1887 and includes any officer not below the rank of an Assistant Collector of the First Grade specially empowered by the State Government to perform the duties of a Collector under this Act;(c)"Commissioner" means the Commissioner of the Division appointed under the Punjab Land Revenue Act, 1887;(d)"compensation" means the sum payable to the land owner, being the amount deposited under section 4 of this Act by a person of the specified categories;(e)"estate" means an estate as defined in clause (1) of section 3 of the Punjab Land Revenue Act, 1887;(f)"Financial Commissioner" means the Financial Commissioner and Administrative Secretary to Government of Punjab, Department of Revenue and Rehabilitation appointed under the Punjab Land Revenue Act, 1887;(g)"Government" means the Government of the State of Punjab;(h)"land" means land which is recorded in the revenue record of the estate in the name of a person belonging to the specified categories and includes the sites of buildings and other structure on such land; but does not include Shamlat or Panchayat land that vests in the Panchayat under Sub Sections (1) or (2) of Section 4 of the Punjab Village Common Lands (Regulation) Act 1961;(i)"land owner" means a person or entity recorded as owner of the land and under whom a person belonging to specified categories is recorded as such and includes his predecessors and successors-in-interest;(j)"prescribed" means prescribed by Rules made under this Act;(k)"recorded" means recorded in the record of rights maintained under the Punjab Land Revenue Act, 1887; and(l)"specified categories" means persons recorded as Bhondedar, Butemar, Dohlidar, Insar Miadi, Mukarraridar, Mundhimar, Panahi Qadeem, Saunjidar, or Taraddadkar for a period of at least twenty years on the appointed day, and includes their predecessors and the successors-in-interest.
