Section 2 in The Rajasthan Kasar Bhom Abolition Act, 1961
2. Definitions.
- In this Act, unless the subject or context otherwise requires,-(i)"Kasar Bhom" means the right, recognised by local custom or by some order of the State Government or of the Ruler of Government of a covenanting State or by the judgment, decree or decision of a civil or revenue court or of a revenue officer including a settlement officer, of a person, other than an estate-holder or his co-sharer or co-sharers, to receive, whether ex-gratia or in lieu of some pre-existing right or of some service to be rendered, payment of a specified fraction of rent recoverable from tenants: and "Kasar Khwar" means the person entitled to receive the whole or a share of the total amount of Kasar Bhom; and(ii)"rent and "estate-holder" have the same meanings as are assigned to them by section 5 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955).
