Section 2 in The Rajasthan Soil and Water Conservation Act, 1964
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"beneficiary", in relation to any land benefited or likely to be benefited by the execution of a plan means-(i)in the case of land held by a khatedar tenant, such tenant; and(ii)in any other case, any owner, holder or occupier of land whom the District Soil Conservation Officer, in view of the nature of his interest in land and the benefits or likely benefits to the land from the execution of the plan, declares in the prescribed manner to be the beneficiary;(b)"Board" means the Rajasthan Soil and Water Conservation Board established under section 8;(c)"Collector" includes any person whom the State Government may, by notification in the Official Gazette, appoint or designate to exercise and perform the powers and duties of a Collector under this Act;(d)"District committee" means the District Soil and Water Conservation Committee established under section 11;(e)"District Soil Conservation Officer" means an officer appointed under section 14;(f)"erosion means the removal or displacement of earth, stones or other materials by the action of wind or water;(g)"Executive Officer" means an officer appointed under section 23 to execute a plan;(h)"Inquiry Officer means an officer appointed under section 18;(i)"khatedar tenant" means a tenant recognised as such under the Rajasthan Tenancy, 1955 (Rajasthan Act 3 of 1955);(j)"plan" means a plan prepared under this Act;(k)"prescribed" means prescribed by rules made under this Act;(l)"reclamation" means cultivation, afforestation or any other improvement of land;(m)"soil and water conservation" means reclamation, maintenance and improvement of soil and water resources and includes-(i)proper land utilization according to its potentialities; and(ii)any of the measures mentioned in the Second Schedule;(n)"State Soil Conservation Officer" means the officer appointed or designated by the State Government as such for the purposes of this Act;(o)"waste land" means any land lying waste on account of water logging, salinity, accumulation of sand, growth of weeds, soil erosion or any other cause or lying uncultivated, for not less than three consecutive years;(p)"work" means any work carried out under a plan and includes pasture or forest provided for or raised under the plan;(q)the expression "cattle", "forest produce", "timber" and "tree" have the meanings respectively assigned to them in the Rajasthan Forest Act, 1953 (Rajasthan Act 13 of 1953); and(r)the expression "block", "Panchayat Samiti" and "Zila Parishad" have the meanings respectively assigned to them in the Rajasthan Panchayat Samitis and Zila Parishads Act, 1959 (Rajasthan Act 37 of 1959).
