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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(a) in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007

(a)"Act" means the Rajasthan Land Revenue Act, 1956 (Rajasthan. Act No. 15 of 1956):
(aa)[ "Agri-business" means large-scale business that derives most of its revenue from agriculture and shall include production, processing, manufacturing and distribution of agricultural products. [Inserted vide Notification No. F. 6(6) Rev-6/92/Part/24 dated 14-10-2010. published in Rajasthan Government Gazette Part (IVC) dated 29-12-2010.]
(aaa)"Agro processing" means process that use agricultural products, agri-waste and intermediate agricultural products to produce products in a manner that there is a transformation in the nature of the agricultural product at the six digit level in the Indian Trade Classification (Harmonised System) and there must be at least 30% value addition.]
(aaaa)[ "Ceiling area" means the maximum area of agricultural land as defined in clause (d) of Section 2 of the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 (Act No. 11 of 1973);] [Inserted by Notification No. G.S.R. 51, dated 17.10.2016 (w.e.f. 5.4.2007).]