Section 2(viii) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
(viii)'Poor' shall have the same meaning and scope as it has under the integrated Rural Development Programme, with the family as the basis and landless agriculturist shall be as defined in Rule 2 (iii-B) of the Rajasthan Land Revenue (Allotment of Land for agricultural Purposes) Rules, 1970.
