Section 2(a) in Rajasthan Requisitioning of Goods Vehicles Act, 1969
(a)"Affected area" means any area affected with famine or scarcity in respect of which a declaration has been made under section 3 of the Rajasthan Affected Areas (Suspension of Proceedings) Act, 1952 (Rajasthan Act 21 of 1952) and is subsisting [or with flood or earthquake or any natural calamity]; [Inserted by Rajasthan Act 7 of 1981.]
