Section 2(b) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(b)a person who has sold or otherwise transferred, the whole or part of the land held by or allotted to him and has, thereby, come to hold less than the minimum area specified above.(iv)'Panchayat' means a Panchayat established under the Rajasthan Panchayat Act, 1953 (Rajasthan Act 21 of 1953).(v)Panchayat Samiti' means a Panchayat Samiti constituted or to be constituted under the Rajasthan Panchayat Samities and Zila Parishads Act, 1959 (Rajasthan Act 37 of 1959).(vi)'Section' means a section of the Act.(vii)[ Small Strip means 1/5th of the minimum area prescribed in rule 24 E of the Rajasthan Tenancy (Government) Rules, 1955 framed under the Rajasthan Tenancy Act. 1955 or one acre unirrigated land or ½ acre irrigated land] [Substituted by G.S.R. 4, Dated 2-9-1989; published in Rajasthan Gazette Part 4(Ga)(I), Dated 26-4-90, p. 6.].(viii)[ Tenancy Act' means the Rajasthan Tenancy Act. 1955 (Act 3 of 1955)] [Substituted by G.S.R. 162, Dated 6-1-83; published in Rajasthan Gazette Pt 4(Ga)(I), Dated 27-1-83.].
