Section 2(1) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
(1)In these rules, unless the subject or the context otherwise requires,-(i)"Act" means the Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Act, 1999 (Act No.16 of 1999);(ii)"Gram Sabha" means a village assembly, comprising all persons whose names are included in the electoral rolls for the Panchayat at the village level; and(iii)"Minor Forest Produce" means Minor Forest Produce includes all non-timber forest produce of plant origin including bamboo, brush wood, stumps, cane, tussar, cocoons, honey, wax, lax, tendu or kendu leaves, medicinal plants and herbs, roots, tubers and the like.
