Section 2 in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
2. Interpretation.
- In these rules, unless there is anything to the contrary in the subject or context:-(i)"Act" means the Rajasthan Colonisation Act, 1954 (Rajasthan Act XXVII of 1954.)(ii)"Allotting Authority" means the Collector as defined in section 2 (i) of the Act.[(ii-A) "Beneficiary of the Integrated Rural 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 Notification No. F. 4(25) Revenue/Col./77, dated 10.11.1982-Rajasthan Gazette Part IV(C), dated 25.11.1982, page 524.](iii)[ "Colony Tehsildar" means an Officer appointed as Tehsildar in the Colonisation Department or Revenue Tehsildar where colonisation work is not operated.] [Substituted by Notification No. F. 10 (7) Revenue/ B./grade I/64, dated 24.09.1965-Rajasthan Gazette Part IV(C), dated 11.11.1965.](iii)[ (a) "Colony Naib-Tehsildar" means an Officer appointed as Naib Tehsildar in the Colonisation Department or Revenue Naib-Tehsildar where colonisation work is not operated.] [Substituted by Notification No. F. 10 (7) Revenue/ B./grade I/64, dated 24.09.1965-Rajasthan Gazette Part IV(C), dated 11.11.1965.](iv)"Commanded land" means land shown as such by the Irrigation Department, in their command statement of any particular chak or canal.[(iv-A)] [Added by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.] ["Dy. Colonisation Commissioner"] [Substituted by Notification No. F. 7 (142) Irg./61, dated 13.11.1964-Rajasthan Gazette, Extraordinary, Part IV(C).] means an officer appointed as such in the Colonisation Department.(v)"Government land" means and includes all unoccupied lands, common village lands and lands held under temporary cultivation leases or leases granted for any specific period or under any specific condition if such period of lease has expired or its conditions have not been duly fulfilled [and all such lands of the resumed Jagir Villages [or resumed Zamindari and Biswedari estate] [Added by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.] on which no Morusie or Khatedari rights have been conferred on any tenant and which have been entered in Khatoni Paimaish and other records of the last Settlement as "Arazi Maqbuza Jagirdar or Bhogtan" or as "Arazi Maqbuza Thikana] [or as Shamlat] [Added by Notification No. F. 7 (208) Irg./59, dated 17.08.1961-Rajasthan Gazette, Part IV(C), dated 23.11.1961.],[(v-A) "Index price" means the market value of the land determined, from time to time, by the District Level Committee constituted under the provisions of the Rajasthan Stamp Rules, 1955 with respect of the land of similar soil class for the area in which the land to be allotted or sold is situated] [Inserted by Notification No. F. 4(10) Col./95, dated 5.5.99-Rajasthan Gazette Extraordinary Part IV-C(I), dated 19.5.99, page 29(2). = 1999 RSCS/Part II/page 415/H. 350.].[ [(v-B)] [Inserted by Notification No. F. 4(25) Revenue/Col./77, dated 10.11.1982-Rajasthan Gazette Part IV(C), dated 25.11.1982, page 524.] "Integrated Rural Development Programme" means a programme undertaken by the State Government to identify the poorest persons subsisting below the poverty line, as well as the subsistence level, and residing in the rural areas, and to provide productive assets and benefits for their economic upliftment.](vi)"Landless tenant" means a bona fide agriculturist by profession who cultivates or can reasonably be expected to cultivate land personally and does not hold any land under Proprietary, Mauroosie or Khatedari rights in his own name or in the name of any member of his joint family and is not a sub-tenant of any land owner or land holder holding Khatas under Proprietary, Mauroosie or Khatedari tenures, not liable to ejectment under the provisions of the Rajasthan Tenancy Act, 1955 or of any law for the time being in force in the area, in which the land situated:[Provided that a released Sagri as certified by the Sub-Divisional Officer will be treated as landless tenant of that village:] [Added by Notification dated 27.08.1976-Rajasthan Gazette Part IV(C), dated 02.09.1976, page 272.][Provided further that the following categories of persons shall not be deemed to be landless tenants, namely:-(a)an employee other than a casual or work charged employee of the Government or of a commercial or industrial establishment or concern, his wife and children dependent on him;(b)a person who has sold, or otherwise transferred the whole or part of the land held by or allotted to him, other than land transferred to or acquired by the Government or statutory bodies, and thereby reduces the size of his holding to become landless tenant.]Explanation. - For the purpose of this proviso "Sagri" means the bonded labourer as defined in the Bonded Labour System (Abolition) Act, 1976 (Central Act 19 of 1976);(vii)"Tenure land" means land held under Proprietary, Mauroosie or Khatedari rights and Khalas composed of such lands and a person holding land, under all or any of the aforesaid rights shall be termed as "tenure-khala" and "tenure tenant" respectively.(viii)"Temporary tenant" means a person holding Government land under a temporary cultivation lease sanctioned in his favour by a competent authority [on or before 15-1-1987, whether his temporary cultivation lease renewed or not or has been cancelled and such cultivators having possession on such land till the date of allotment] [[Substituted by Notification No. F.20(9) Col./98, dated 8.1.2003-Rajasthan Gazette Extraordinary Part IV-C(I), dated 25.1.2003, page 157(2). = 2003 RSCS/Part II/page 177/H. 133 for the following expression: 'on or before 15.1.87 and temporary cultivation having been continued in subsequent years'Note.-the above expression substituted the following expression: 'since before 31st December, 1953' by Notification No. F.2O0) Col./98, dated 27.9.2001-Rajasthan Gazette Extraordinary Part IV-C(I), dated 29.10.2001, page 139(3)=2002 RSCS/Part II/H.No. 138, page 153.]] [and shall, in case of resumed Jagir Villages [and resumed Zamindari and Biswedari estates] [Added by Notification No. F. 6 (77) Revenue B./55, dated 25.05.1956-Rajasthan Gazette, Part IV(C), dated 23.06.1956.] means a tenant of land shown in the land settlement records as "Arazi Maqubuza Jagirdar or Bhogtan or Thikana" who has not been conferred Mauroosie or Khatedari rights thereon and whose possession on such land has been described in "Naqusha Tanquin Haquq Khatedari" of Misal Bandobast of the said Settlement as that of "Ghair Dehkikari" nature only.][Part-A [Inserted by Notification No. F. 6 (77) Revenue I/54, dated 05.10.1957-Rajasthan Gazette, Part IV(C), dated 24.10.1957.] Allotment]
