Section 2(j) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(j)"person" includes any trust, company, firm or association or body of individuals, whether incorporated or not;(jj)[ "public purpose" shall mean all that which is calculated to promote the welfare of the people as envisaged in the Directive Principals of State Policy and shall include: [Inserted by Rajasthan Act No. 12 of 1974 [1-1-1973]](i)provision of land for the Bhoodan Yagna Board or for a local body,(ii)provision for land for industrial complexes in view of their integrated or specialised character of operation, or where agricultural or industrial operations are undertaken as a composite enterprise for the welfare of the people of the area;]
