- In these rules, unless there is anything repugnant in the subject or context-(a)"the Act" means the [Bihar] [Bihar Bhoodan Yagna Act, 1954 has been adapted by Notification No. 971 dated 22.2.2002, therefore, this may now be read as 'Jharkhand Bhoodan Yagna Act'.] Bhoodan Yagna Act, 1954;(b)"danpatra" means the Bhoodan Yagna danpatra referred to in subsection (1) of Section 10;(c)"donor" or "declarant" means the owner of any land who has donated such land by a danpatra in pursuance of the Bhoodan Yagna before or after the commencement of the Act;(d)"form" means a form set out in the schedule;(e)"gram panchayat" means Gram Panchayat established under [section 3] [Bihar Panchayat Raj Act, 1947 has been repealed by Jharkhand Panchayat Raj Act, 2001, therefore, this may now be read as 'Section 12 of Jharkhand Panchayat Raj Act'.] of the Bihar Panchayat Raj Act, 1947;(f)"grantee," means any person to whom land has been granted under subsection (1) of Section 14 or is deemed to have been granted under subsection (3) of Section 15; and includes his heirs, [assigns or successor in interest] [The Bhoodan Yagan Rules, 1955 have been framed under section 25 of the Bihar Bhoodan Yagna Act, 1954 (Bihar Act, 22 of 1954) see Notification No. 55-L. R., dated the 21st October, 1955.];(g)[ "schedule", means a schedule appended to these rules; and] [Inserted by notification no. 604 L.R., dated the 20th/21st January, 1963.](h)[ "section" means a section of the Act;] [Renumbered by notification no. 604 L.R., dated the 20th/21st January, 1963.](i)[ "village community" means and includes all sections of the community represented by all the adult members of all such sections residing in a village or part thereof, declared as village community by the Bhoodan Yagna Committee.] [Inserted by notification no. 604 L.R., dated the 20th/21st January, 1963.]
