Section 2 — Definitions.

In this Act, unless the context otherwise requires,-- (a) "Chief Commissioner" means the Chief Commissioner of Delhi; (b) "family" means-- (i) in relation to a person belonging to a joint Hindu family, every member of such family; and (ii) in relation to any other person, the person, the wife or husband, as the case may be, and the dependent children and grand-children, of such person; (c) "land-holder" means a person under whom a tenant holds land and to whom the tenant is, or but for a special contract would be, liable to pay rent for the land; (d) "person under disability" means,-- (i) a widow; (ii) a minor whose father has died; (iii) a woman who is unmarried or who, if married, is divorced or judicially separated from her husband or whose husband is a person falling under item (iv) or (v) ; (iv) a member of the Armed Forces of the Union; (v) a person incapable of cultivating land by reason of some physical or mental disability; (vi) a person prosecuting studies in a recognised institution and not exceeding 25 years of age; or (vii) a person who is under detention or undergoing imprisonment; (e) "tenant" and "tenancy" include a sub-tenant and a sub-tenancy respectively; (f) the words "land" and "tenant" and all other words and expressions used but not defined in this Act and defined in the Punjab Tenancy Act, 1887 (16 of 1887), or the Agra Tenancy Act, 1901 (U.P. Act II of 1901), shall have the meanings respectively assigned to them,-- (i) in relation to areas to which the Punjab Tenancy Act, 1887 (16 of 1887), applies, in that Act; or (ii) in relation to areas to which the Agra Tenancy Act, 1901 (U.P. Act II of 1901), applies, in that Act.

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