Section 2 in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986
2. Interpretation.
- In these rules, unless the subject or context otherwise requires-(i)'Act' means the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956).(ii)'Co-operative Society' means a society registered under the Rajasthan Co-operative Society Act 1965 (Act No. 13 of 1965) and the Rajasthan Societies Registration Act, 1958 (Act No. 28 of 1958) and having a provision in bye laws which permit holding of land for forest development.(iii)'Educational Institutions' means those educational institutions which are recognised as such and the bye laws of such institutions permit the holding of land for forest development.(iv)'Form' means a form appended to these rules.(v)'Integrated Rural Development Programme' means a programme undertaken by the Government to identify the poorest persons sitting below the poverty line as well as the subsistence level and residing in a rural area and to provide productive assets and benefits for their economic upliftment.(vi)'Panchayat' means a Panchayat established under Rajasthan Panchayat Act, 1953 (Rajasthan Act 25 of 1953).(vii)'Panchayat Samiti' means a Panchayat Samiti constituted under the Rajasthan Panchayat Samiti and Zila Parishad Act, 1959 (Rajasthan Act 37 of 1959).(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.(ix)'Religious and charitable institutions' means a religious and/or Charitable Trust registered under the provisions of Rajasthan Public Trust Act, 1959, of Indian Trust Act, 1882 or any other analogous law for the time being in force.(x)'Tenancy Act' means the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955).(xi)'Unculturable waste land' means land which is entered as unculturable in revenue records, and will include open strips along the roads and canals.
