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State of Rajasthan - Section

Section 2 in Rajasthan Relief of Agricultural Indebtedness Act, 1957

2. Definitions.

— In this Act, unless the subject or context otherwise requires,—
(a)"agriculture" includes,—
(i)the raising of annual or periodical crops and garden produce,
(ii)horticulture,
(iii)the planting and upkeep of orchards,
(iv)the reserving of land for fodder grazing or thatching grass; and
(v)the breeding of cattle, camels, sheep or goats;
(b)"agriculturist" means a person who earns his livelihood wholly or mainly from
(i)agriculture, or
(ii)rent from agricultural land, in case he belongs to any of the categories of persons mentioned in clauses (a) to (h) of sub-section (1) of section 46 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955),—and includes a person who ordinarily engages in agricultural labour or who works as an agricultural artisan;
(bb)[ "bank" means a banking company as defined in section 5 of the Banking Companies Act, 1949 (Central Act 10 of 1949) and includes the State Bank of India and any other banking institution notified under section 51 of the said Act;] [Inserted by Rajasthan Act No. 33 of 1960 (published in Rajasthan Gazette, Part-A Ex.-ord. dated 27.9.1960.)]
(c)"debt" includes all liabilities owing to a creditor in cash or king secured or unsecured, payable under a decree or order of a Civil Court or otherwise, whether due or not due, but shall not include land revenue or anything recoverable as land revenue other than liabilities payable under a decree of a village panchayat or any money for the recovery of which a suit is barred by limitation;
(cc)[ "debtor" means an agriculturist or a member of Scheduled Caste or a Scheduled Tribe who is liable for debts aggregating to one hundred rupees or more, exclusive of claims in respect of liabilities mentioned in section 4;] [Inserted and shall be deemed to have been inserted with effect from 13.10.1961 vide section 2 of Rajasthan Act No. 9 of 1962 (published in Rajasthan Gazette, Part IV-A, Ex. Ord. dated 23.4.1962.]
(d)["Debt Relief Court"] [Debt Relief Courts have been established by Notification No. F.1(1681) Rev./D/57, dated 2.5.1958 (Published in Rajasthan Gazette. Part IV-C, dated 2.5.1958 as subsequently amended by Notification No. F.1(151)- LJ/B/60, dated 5.10.1960 (Published in Rajasthan Gazette, Part IV-C, dated 17.11.1960).] means a debt relief court established under section 3;
(dd)[ "Scheduled Caste" means any of the castes, races or tribes, or parts of or groups within the castes, races to tribes, specified by the President under article 341 of the Constitution to be Scheduled Castes in relation to the State of Rajasthan;] [Inserted by 9 of 1962 (w.e.f. 13.10.1963)]
Additional Information6
List Of Scheduled CastesThroughout the State Except Ajmer Distt. Abu Area of Sirohi Distt. and Sunel Tappa Area of Jhalawar District1. Adi Dharmi2. Aheri3. Badji4. Bagri5. Bairwa or Berwa6. Bajgar7. Balai8. Bansphor9. Bagri. Vagri or Birgi10. Bawaria11. Bedia or Beria12. Bhand13. Bhani14. Bidakia15. Bola16. Chamar, Bhambhi, Jataia, Mochi, Raidass, Raiger or Ramdasia17. Chanal18. Chura19. Dabgar20. Dhankia21. Dheda22. Dome23. Gangia24. Garancha Mehtar or Ganoha25. Garo, Ganaura or Gurda26. Gavaria27. Godhi28. Jingar29. Kalbelia30. Kamad or Kamadia31. Kanjar32. Kapadia Sansi33. Khangar34. Khatik35. Koli or Kori36. Kooch Band37. Koria38. Kunjar39. Madari or Bazigar40. Majhabi41. Megh or Meghwal42. Mehra43. Mehtar44. Nat45. Pasi46. Rawal47. Salvi48. Sansi49. Santia50. Sarbhangi51. Saragra52. Singiwala53. Thori or Navyak54. Tirgar55. ValmikiIn Ajmer District :1. Aheri2. Bagri3. Balai4. Bambhi5. Bansphod6. Baori7. Bargi8. Bazigar9. Bhangi10. Bidakia11 . Chamar, Jatava, Jatia, Mochi or Raigar12. Dabgar13. Dhanak14. Dhad15. Dhobi16. Dhoti17. Dom18. Garoda19. Goncha20. Kabirpanthi21. Kalbelia22. Khangar23. Khatik24. Koli25. Koria26. Kuchband27. Mahar28. Meghwal29. Nat30. Pasi31. Rawal32. Sarbhangi33. Sargara34. Satia35. Thori36. Tirgar37. Kanjar38. SansiIn Abu Road Area of Sirohi District1. Ager2. Baked or Bant3. Bhambi, Bhambhi, Asadaru, Asodia, Chamadia, Chamar, Chambhar, Chamgar, Haralayya, Harali, Khalpa, Machigar, Moohigeer, Madar Madig, Telegu Mochi, Kamati, Mochi, Ranigar, Rohidas, Rohit or Samgar.4. Bhangi, Mehtar, Olgana, Rukhi, Malkana, Halalkhor, •Laibegi, Balmiki, Korar or Zadamalli5. Chalvadi6. Chena Dasar or Holaya Dasar7. Dhor, Kakkayya or Kankayya8. Garoda or Garo9. Halleer10. Halsar, Halsar Hulasvar or Halaswar11. Holar or Valhar12. Holaya or Holdar13. Lingader14. Maher, Taral, Dhegu or Megu15. Mahayavanshi, Dhed, Vankar or Meru Vankar16. Mang, Matang or Minimadg17. Mang, Charudi18. Meghval or Meghvar19. Mu kari20. Nadia or Hadi21. Pasi22. Shenva, Chenva, Sedma or Ravat23. Tirgar or Tirbanpa24. TuriSunel Tappa Area Jhalawar District :1. Bagri or Bagdi2. Balai3. Banohada4. Barahar or Basod5. Barghunda6. Bedia7. Bhangi or Mehtar8. Bhanumati9. Bhamar, Bairwa, Bhami, Jatav10. Chidar11. Dhanak12. Dhed13. Dom14. Kanjar15. Khatik16. Koli or Kori17. Kotwal18. Mahar19. Mang or Mang Garodi20. Meghwal21. Nat, Kalbelia or Sapera22. Pasi23. Pardhi24. Sanse25. Zamrat(ddd)"Seheduled Tribe"means any of the Tribes or Triba, communities, or parts of or groups within the tribes or tribal communities specified by the president under Article 342 of the Constitution to be Scheduled Tribes in relation to the State of Rajasthan;List Of Scheduled TribesThroughout the State Except Ajmer Distt. Abu Area of Sirohi Distt. and Sunel Area of Jhalawar District :1. Bhil2. Bhil Mina3. Darner, Damaria4. Garasia (excluding Rajput Garasia)5. Mina6. Sehria or SahariyaIn Ajmer District :1. Bhil2. Bhil MinaIn Abu area of Sirohi District :1. Barda2. Bavacha or Bamocha3. Bhil (including Bhil Garasia), Dholi, Bhil, Dungri Bhil,. Dungri Garasia, Mewasi Bhil, Rawal Bhil, Tadvi Bhil, Bhagalia, Bhilala, Pawara, Nasava and Vasay.4. Ghodhara5. Dhanka (including Tadvi Tetaria and Valvi)6. Dhodia7. Dubia (including Talavia or Halpari)8. Gamit or Gamta or Gavit (including Mavchi Padvi, Vasave and Valvi)9. Ground or Raj Gond10. Kothadi or Kathari (including Dhor Kathodia or Dhor Kathodia and Dhar Kathodia or son Rothari)11. Kokna, Kokni, Kukna12. Koli Dhor, Tokre Koli, Kolcha or Kolgha13. Naikda or Nayaka (including cholivala Nayaka, Kapadia Nayaka, Mota Nayaka and Nana Nayaka)14. Pardhi (including Advichincher and Phanse Pardhi)15. Patelia16. Pola17. Rathawa18. Varli19. Vitoiia, Kotwalia or BarodiaIn Sunel Tappa of Jhalawar District1. Gond2. Korku3. Seharia
(e)[........] [Ommitted by Rajasthan Act No. 33 of 1960 (Published in Rajasthan Gazette, part IV-A Ex.-Ord., dated 27.9.1960.]
(f)"State" means the State of Rajasthan as formed by section 10 of the State Re-organisation Act, 1956 (Central Act 37 of 1956);
(g)"Village Panchayat" means [a Nyaya panchayat] [Ommitted by Rajasthan Act No. 33 of 1960 (Published in Rajasthan Gazette, part IV-A Ex.-Ord., dated 27.9.1960.] established or deemed to be established under the [Rajasthan Panchayat Act, 1953] [Please now see Rajasthan Panchayati Raj Act, 1994 (13 of 1994).] (Rajasthan Act XXI of 1953).