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133. Definitions.- In this Part,- (a) "estate" means lands included under one entry in any of the general registers of revenue-paying and revenue-free lands and includes- (i) revenue-free lands not entered in any register, and (ii) a part of, or a share in, an estate; (b) "homestead" means a dwelling house together with any courtyard, compound, garden, or outhouse and includes any outbuildings used for purposes connected with agriculture and any family graveyard, library, office, guest house, grainstore, latrines, boundary walls, tanks, wells or places of worship appertaining to such dwelling house; (c) "intermediary" means a person who holds in an estate the right, title or interest of a talukdar and includes- (i) a person who holds land either revenue-free or at a concessional rate, and (ii) a tenure holder; (d) "tenant" means a person who cultivates or holds the land of an intermediary under an agreement, express or implied, on condition of paying therefor rent in cash or in kind or delivering a share of the produce and includes a person who cultivates or holds land of an intermediary under the system generally known as "bhag", "adhi" or "barga"; and the term "sub-tenant" shall be construed accordingly; (e) "tenure holder" means a person who has acquired from an intermediary the right to hold lands for the purpose of collecting rents or bringing them under cultivation by establishIng tenants thereon.    |
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