Section 2 in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
2. Interpretation.
- In these rules, unless the subject or context otherwise requires-(i)'Act' means the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956).(ii)'Advisory Committee' means a committee formed under rule 13 of these rules.[(ii-A) Beneficiary of the integrated Rules Development Programme' means a person who has been identified as being below the subsistence level and included in the Integrated Rural Development Programme and certified as such by the Collector or his authorised representative.] [Inserted by G.S.R 24, Dated 6-6-81; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 11-6-81, p. 63.][(ii-B)] [Inserted by S O. 151, Dated 26-8-92; published in Rajasthan Gazette Part 4(Ga)(II), Dated 8-10-92.] 'Disabled ex-serviceman' means a person who has suffered the loss of a limb or has been permanently disabled in any hostility or military operation or before or after such hostility or operation anywhere rendering him unfit for further service in the defence services [or a person belonging to Border Security Force or Central Reserve Police Force who has suffered loss of limb or has been permanently disabled in an operation rendering him unfit for the service in such force] [Inserted by No. 6(19) Revenue/6/92/3, Dated 27-1-97; published in Rajasthan Gazette Part I(Ga), Dated 7-2-97, p. 246.](ii-C) 'Dependents of deceased defence personnel' shall include widow, sons, unmarried daughters and parents of the member of the defence forces who dies in any hostility or military operation or before or after such hostility or military operation anywhere [and in a war declared by the President of India an operation in and of the civil authorities and skirmishes with terrorists or insurgents and shall also include such defendants of the deceased personnel of Border Security Forces or Central Reserve Police Force.] [Inserted by Inserted by No. 6(19) Revenue/6/92/3, Dated 27-1-97; published in Rajasthan Gazette Part I(Ga), Dated 7-2-97, p. 246.][(ii-D) Referred "District Level Committee" means the Committee constituted by the State Government for a district from time to time under clause (b) of sub-rule (1) of Rule 2 of the Rajasthan Stamps Rules, 2004.] [Inserted by Notification No. G.S.R. 29, dated 21.6.2007 (w.e.f. 24.7.1970).](iii)'Form' means a form appended to these rules.[(iii-A)' Integrated Rural Development Programme' means a Programme undertaken by the State Government to identify the poorest person subsisting below the poverty line as well as the subsistence level and residing in a rural area and to provide productive assets and benefits for their economic upliftment.] [Inserted by G.S.R 24, Dated 6-6-81; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 11-6-81, p. 63.][(iii-B) 'Landless Agriculturist' means a resident of Rajasthan who is either a bonafide agriculturist or an agricultural labourer and is cultivating or is likely to cultivate land personally, and whose main source of livelihood is agriculture or any occupation which is subsidiary or subservient to agriculture, and such person does not hold any tenure land anywhere in Rajasthan, or the area of such land which he holds including any land which has been previously allotted to him, is less than the area prescribed in rule 12:] [Substituted by G.S.R. 1, Dated 8-4-1983; published in Rajasthan Gazette Extraordinary Part 4(Ga)(l), Dated 1 1-4-83.].Provided that the following categories of persons shall not be considered to be landless agriculturists, namely-(a)an employee of the Government, or of a commercial or industrial establishment or concern, his wife and children dependent on him but a casual or work charged labourer shall not be treated as an employee for this purpose.(b)a person who has sold or otherwise transferred, the whole or part of the land held by or allotted to him and has, thereby, come to hold less than the minimum area specified above.(iv)'Panchayat' means a Panchayat established under the Rajasthan Panchayat Act, 1953 (Rajasthan Act 21 of 1953).(v)Panchayat Samiti' means a Panchayat Samiti constituted or to be constituted under the Rajasthan Panchayat Samities and Zila Parishads Act, 1959 (Rajasthan Act 37 of 1959).(vi)'Section' means a section of the Act.(vii)[ Small Strip means 1/5th of the minimum area prescribed in rule 24 E of the Rajasthan Tenancy (Government) Rules, 1955 framed under the Rajasthan Tenancy Act. 1955 or one acre unirrigated land or ½ acre irrigated land] [Substituted by G.S.R. 4, Dated 2-9-1989; published in Rajasthan Gazette Part 4(Ga)(I), Dated 26-4-90, p. 6.].(viii)[ Tenancy Act' means the Rajasthan Tenancy Act. 1955 (Act 3 of 1955)] [Substituted by G.S.R. 162, Dated 6-1-83; published in Rajasthan Gazette Pt 4(Ga)(I), Dated 27-1-83.].
