Section 7 in Rajasthan Co-operative Societies Act, 1965
7. Power of Registrar to decide certain questions.
- When any question arises whether for the purpose of this Act, a person is an agriculturist or not or whether any person is a resident in a town or village or group of villages or whether two or more villages shall be considered to form a group or whether any person belongs to a particular class or occupation or a weaker section of the community, the question shall be decided by the Registrar whose decision shall, subject to the provisions contained in section 128, be final.Explanation. - For purposes of this section, the word "agriculturist" shall mean a person who earns his livelihood wholly or substantially, by agriculture or raising livestock or cattle-breeding.
