Section 2 in The Rajasthan Land Revenue (Allotment and Conversion of (X X X) Land For Establishment of Brick Kilns) Rules, 1987
2. Definitions.
(1)In these rules, unless there is anything to die contrary in the subject or context:-(a)'Act' means the Rajasthan Land Revenue Act. 1956:(b)'Form' means a form appended to these rules:(c)'Government' means the Government of Rajasthan: and(d)'Lessee' means any person holding land under a lease granted under these rules and shall include his successors and assigns.(2)Words and expressions defined in the Rajasthan Tenancy. Act, 1955 (Rajasthan Act No. 3 of 1955) and the Rajasthan Land Revenue Act. 1956 (Rajasthan Act 15 of 1956) shall wherever used in these rules be construed to have the meanings assigned to them by the said Acts.
