- In these rules, unless there is anything repugnant in the subject or context,-(a)"the Act" means the Bihar Bhoodan Yagna Act, 1954;(b)"danpatra" means the Bhoodan Yagna Danpatra referred to in subsection (1) of Section 10;(c)"donor" or "declarant" means the owner of any land who has donated such land by a danpatra in pursuance of the Bhoodan Yagna before or after the commencement of the Act;(d)"form" means a form set out in the Schedule;(e)"Gram Panchayat" means a Gram Panchayat established under Section 3 of the Bihar Panchayat Raj Act, 1947.(f)"grantee" means any person to whom land has been granted under sub-section (1) of Section 14 and is deemed to have been granted under sub-section (3) of Section 15; [and includes his heirs, assigns or successor in interest] [Renumbered by by notification no. 604 L.R., dated the 20th/21st January, 1963.](g)[ "schedule", means a schedule appended to these rules; and] [Inserted by notification no. 604 L.R., dated the 20th/21st January, 1963.](h)[ "section" means a section of the Act;] [Renumbered by by notification no. 604 L.R., dated the 20th/21st January, 1963.](i)[ "village community" means and includes all sections of the community represented by all the adult members of all such sections residing in a village or part thereof, declared as village community by the Bhoodan Yagna Committee.] [Inserted by by notification no. 604 L.R., dated the 20th/21st January, 1963.]
