Definitions.
In this Act unless the context otherwise requires,-
(a)
"Agriculture" means,-
(i) the raising of any crop or garden produce; or
(ii) the raising of orchards; or
(iii) the raising of pasture; or
(iv) hay-ricks;
(b)
"Agriculture lands" means lands used for
agriculture;
(c)
"Conversion" means change of land use from
agricultural to non-agricultural purposes;
(d)
"Non-agricultural land" means land other than
Agricultural land;
(e)
"Government" means the State Government of
1Telangana;
(f)
"Collector" means the District Collector in whose
jurisdiction the agricultural land for which conversion is
applied for is situated and also includes Joint Collector or
any other officer not below the rank of the Joint Collector
authorized by the Government to exercise the powers and
perform the functions of the District Collector under this Act;
(g)
"Revenue Divisional Officer" means the Revenue
Divisional Officer including Sub-Collector or Asst. Collector
in whose jurisdiction the agricultural land or a part thereof is
situated and includes any officer not below the rank of a
Revenue Divisional Officer empowered by the Government
to exercise the powers and perform the functions of the
Revenue Divisional Officer under this Act;
2[(h)
"Tahsildar" means the Tahsildar, in whose
jurisdiction the agricultural land is situated;]
3[xxx]
(j)
"Prescribed" means prescribed by rules made by
the Government under this Act;
(k)
"Notification" means a notification published in the
1Telangana Gazette and the word "Notified" shall be
construed accordingly;
(l)
"Occupier" includes:
(i) Any person for the time being paying or liable to
pay to the owner rent, or any portion of the rent, for the land
or for the structure constructed;
(ii) A rent-free occupant;
(m)
"Owner" includes any person for the time being
receiving or entitled to receive, whether on his own account,
or as agent, trustee, guardian, manager or receiver, for
another person, or for any religious, educational or
charitable purpose, rent or profits for the agricultural land or
for the structure constructed on such land and includes in
respect of the lands that have been leased out by the State
Government or the Central Government,-
(i) a lessee, if the land has been leased out by the
Government for any non-agricultural purpose; and
(ii) a local authority, if the land is vested in the local
authority and used for any non-agricultural purpose deriving
income therefrom.
4[(n)
"Dharani" means the centralized digital platform
as defined in sub-section (3) of section 2 of the Telangana
Rights in Land and Pattadar Pass Books Act, 2020;
(o)
"Record of Rights" means the records as defined
in sub-section (12) of section 2 of the Telangana Rights in
Land and Pattadar Pass Books Act, 2020.]
1. Substituted by G.O.Ms.No.4, Revenue (Land Matters) Department,
dated 05.01.2016.
2. Substituted by Act No.19 of 2020.
3. Clause (i) omitted by Act No.19 of 2020.
4. Clauses (n) and (o) added by Act No.19 of 2020.