Section 2 in Rajasthan Disposal of Surplus Evacuee Property Rules, 1975
2. Interpretations.
- In these rules, unless the context otherwise requires:-(i)"Residual Property" means rural and urban evacuee houses, shops, vacant plots and other sites transferred to the State Government by the Government of India from time to time out of the compensation pool vide order No. 6(14)/68 L&R dated 11th August, 1969 and includes those already transferred to the State Government prior to 11-8-1969.(ii)"Displaced Persons" includes Claimant and Non-claimant displaced persons as defined in the Displaced Persons (Compensation and Rehabilitation) Rules, 1955.(iii)"Locals" means person other than the Displaced Persons.(iv)"Reserve Price" means the price of the property fixed by the Competent Authority in consultation with the Collector concerned.(v)"Competent Authority" means the State Government in the Rehabilitation Department or such other officers as may be appointed on its behalf from time to time.(vi)"Settlement Commissioner" means the Officer so appointed under section 3 of the Displaced Persons (Compensation and Rehabilitation) Act, 1954.(vii)"Managing Officer" means an Officer so appointed under section 3 of the Displaced Persons (Compensation and Rehabilitation) Act, 1954.
