Section 2 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Compensation Commissioner" means the person appointed by the Government to perform the functions of a Compensation Commissioner;(b)"estate" means land or right, title or interest in land held by a landowner;(c)"Government" means the Government of the State of Rajasthan;(d)"inventory" means the inventory of the private properties of the Ruler prepared in pursuance of Article XII of the Covenant and finally approved by the Government of India;(e)"khudkasht" means any land cultivated personally by a landowner and includes any land recorded as the land-owner's sir or khudkasht;(f)[ "land" means any land held or let for purposes of agriculture or for purposes ancillary thereto including waste land, forest land, land for pasture or sites of buildings and other structures occupied by cultivators of land, agricultural labourers and village artisans and includes- [Substituted by Rajasthan 15 of 1975.](a)tanks, lakes, ponds, rivers and water channels held for purposes of irrigation,(b)surface of hills,(c)landing grounds or strips, and(d)shikargah,but does not include forts, palaces, buildings and building plots, specified in the inventory;](g)"landowner" means the Ruler of a Covenanting State in Rajasthan holding an estate under and in accordance with the settlement of his personal or private properties made in pursuance of the Covenant and finally approved by the Central Government;(h)"settled" when used with reference to a village or any other area, means the village or other area in respect of which settlement, or resettlement, of rent or revenue or both has been made; [x x x] [Omitted by Rajasthan 15 of 1975.](i)"words and expressions" defined in the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955), and in the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956) but not defined in this Act shall, wherever used herein be construed to have the meanings respectively assigned to them by those Acts [; and] [Substituted by Rajasthan 15 of 1975.](j)[ All words and expressions used in this Act, to denote the person in possession of any right, title or interest in estate shall be deemed to include the predecessor and successor in right, title or interest of such person.] [Inserted by Rajasthan 15 of 1975.]Chapter-II Assessment of Land-owners' Estates to Land Revenue
