Section 2 in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Act, 1974
2. Definitions.
In this Act unless the context otherwise requires.(a)"Agriculture and agricultural purpose" shall include making land fit for cultivation, cultivation of land, improvement of land including development of sources of irrigation, soil conservation and land development measures, raising and harvesting of crops, horticulture, forestry, planting and farming and cattle breeding, dairy farming seed farming pisciculture, apiculture sericulture, piggery, poultry farming and such other activities as are generally carried on by agriculturists, dairy farmers, cattle breeders, poultry farmers [landless labourers, rural artisans] [Inserted by Rajasthan Act No. 9 of 1985 (w.e.f. 8.5.1985)] and other categories of persons engaged in similar activities including marketing of agricultural product, their storage and transport and the acquisition of implements and machinery in connection with any such activity;(b)"Agriculturist" means a person who is engaged in agriculture;(c)"Agra Industries Corporation" means the Rajasthan State Agra Industries Corporation;(d)"Bank" means(i)a banking company as defined in the Banking Regulation Act, 1949:(ii)The State Bank of India constituted under the State Bank of India Act, 1955:(iii)a subsidiary Bank as defined in the State Bank of India (Subsidiary Banks) Act, 1959:(iv)A corresponding new bank constituted under the Banking companies (Acquisition and Transfer of undertakings) Act, 1970;(v)The Agricultural Refinance Corporation constituted under the Agricultural Refinance Corporation Act, 1963;(vi)The Agro Industries Corporation as defined in subsection (c);(vii)Agricultural Finance Corporation Limited; a company incorporated under the Indian Companies Act, 1956; and(viii)any other financial Institution notified by the State Government in the Official Gazette as a bank for the purpose of this Act;(e)"Co-operative Society" means a Co-operative Society registered or deemed to be registered under the [Rajasthan Co-operative Societies Act, 1965] [Rajasthan co-operative societies Act, 1965 Repealed by Rajasthan Co-operative Societies Act, 2001 (Now see the New Act, 2001] The object of which is to provide financial assistance as defined in clause (f) on this section to its members and includes a cooperative land development bank;(f)"Financial Assistance" For the purpose of this Act means assistance granted by way of loans, advances guarantee or other wise for agricultural purpose; and(g)words and expression defined in the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) shall, wherever used herein be construed to have the meanings assigned to them by this Act.
