Section 2 in The Rajasthan Land Revenue (Allotment of Tube-Well Land) Rules, 1968
2. Interpretation.
- In these rules, unless there is anything repugnant in the subject or context:-(i)"Collector" means the Collector of the District, in which the tube-well land situate.(ii)"tube-well land" means any Government land which is declared by the Collector under rule 3 of these rules to be Tube-well land.(iii)Words and expressions used, but not defined in these rules, shall have the same meaning as assigned to them in the Rajasthan Tenancy Act, 1955 (Act No. 3 of 1955) or in the Rajasthan Land Revenue Act, 1956 (Act No. 3 of 1956).
