Section 3 in The Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978
3. Interpretation.
- In these rules, unless there is anything repugnant in the subject or context.-(i)"Act" means the Rajasthan Colonisation Act, 1954 (Rajasthan Act No. XXVII of 1954).(ii)"Allotment Authority" means the Collectors as defined in section 2 (ii) 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)"Commanded land" means land shown as such by the Irrigation Department in their command statements with reference to Jawai Project.(iv)"Displaced agriculturist" means a person who has been displaced from his agricultural holding due to the construction of a project or its canals or other works connected therewith, and has not been compensated in any other way for his lands and includes a landholder whose lands may have been submerged in a reservoir constructed on the project or acquired for the construction of canals or other work connected therewith.(v)"Government land" means and includes all lands belonging to or vesting in the State Government except those in which khatedari rights have been acquired by or conferred upon any person under the provisions of any law for the time being in force.(vi)"Gram Panchayat" and "Panchayat Samiti" will respectively have the same meaning as is assigned to these expressions by the Rajasthan Panchayat Act, 1953 (Act No. 21 of 1953) and the Rajasthan Panchayat Samitis and Zila Parishad Act, 1959 (Act No. 37 of 1959) and which forms part of a colony to which these rules apply.[(vi-A) "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 a rural area, and to provide productive assets and benefits for their economic upliftment.] [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.](vii)"Landless person" means a resident of Rajasthan who is either a bona fide agriculturist or an agricultural labourer, cultivating or likely to cultivate the land personally and whose main source of income is agriculture or any subsidiary occupation like cattle breeding provided such person does not hold any tenure land anywhere in Rajasthan or such land that he holds is less than a fragment:Provided that a released Sagri certified by the Sub-Divisional Officer as such will be treated as a landless person of that village:[Provided further that the following categories of persons shall not be deemed to be landless persons 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 a landless person.](viii)"Advisory Committee" means a committee formed under Rule 13.(ix)"A released Sagri" means a person who is certified by the Sub-Divisional Officer as such.Explanation. - For the purpose of this clause Sagri means the bonded labourer as defined in the Bonded Labour System (Abolition) Act, 1976 (Central Act 19 of 1976).(x)Words and expressions defined in the Rajasthan Tenancy Act, 1955 (Act No. III of 1955) shall, wherever used herein, be construed to have the meanings assigned to them by the said Act.
