Section 2(1)(j) in The Bonded Labour System (Abolition) Ordinance, 1975

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(j) in The Bonded Labour System (Abolition) Ordinance, 1975

(j)"land development" means any of the following works;-

(i)construction, renovation, re-designing, re-aligning and lining of water courses;

(ii)land leveling and land shaping, including re-alignment of field boundaries;

(iii)digging, renovation, re-designing and re-aligning of field drains;

(iv)providing of drop structures, culverts and farm roads in the fields;

(v)land reclamation by use of engineering, biological and chemical measures, including leaching;

(vi)contour bunding and nala bunding;

(vii)growing of trees, plants, shrubs and grasses;

(viii)development of permanent and temporary pastures, farm forestry and commercial afforestation;

(ix)such other works as may be necessary or incidental to development of land or ground or flow water potential and for optimising the utilisation of land and water resources; and

(x)repairing and maintenance of any of the foregoing works;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 2(1)(j) in The Bonded Labour System (Abolition) Ordinance, 1975