Section 2(z) in Rajasthan Co-operative Societies Act, 2001
(z)"Weaker section" means such landless agricultural labourers, rural artisans, marginal farmers, small farmers and other economically and socially backward and neglected persons as the State Government may, by order published in the Official Gazette, specify, having regard to the size of their holding, income and the various zone into which the State is divided for the purpose of determining the ceiling limits under the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 (Act No. 11 of 1973):
