Section 2(6) in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
(6)"Chief Town Planner" means Chief Town Planner and Architectural Advisor to Government of Rajasthan, Jaipur;[(6-A) "Commercial Purpose" means use of any land or premises for any trade or business and where use thereof is partly for commercial and partially for other purposes, in such cases the area, actually used for commercial purpose, shall be treated as commercial purpose and shall also include use of any such land or premises for shops, business offices, show-rooms, restaurants, banks, cinema and petrol pumps or for any other purposes as notified by the State Government from time to time; [Clause (6-A) to (6-O) Inserted by Amended Notification No. F9(15) UD/3/2001, dated 15-1-2002, published in Rajasthan Gazette Extraordinary, Part VI-B, dated 29-7-2002.](6-B) "District Level Committee" means the committee constituted by the State Government for a district from time to time under clause (J) of sub-rule (1) of rule 2 of the Rajasthan Stamp Rules, 1955;[(6-BB) "Free hold" means a tenure in perpetuity with right of inheritance and alienation;](6-C) "Government" & "State" means respectively the Government of Rajasthan and State of Rajasthan;(6-D) "Land Revenue Act" means the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956);(6-E) "Lease" means a lease executed under these rules;(6-F) "Land under Acquisition" means the land notified under section 4 of the Land Acquisition Act, 1894 (Central Act No. 1 of 1984) ;(6-G) "Institution" means an establishment, organisation or association, formed for the promotion of some object especially one of public or general utility religious, charitable, educational or like nature, etc.;(6-H) "Master Plan Area" means the area covered by the Master Plan prepared and approved for any Urban area in accordance with the provisions of the Rajasthan Urban Improvement Act, 1959 (Act No. 35 of 1959) and the Jaipur Development Authority Act, 1982 (Act No. 25 of 1982);(6-I) "Medical Facilities" shall include hospitals, diagnostic centres and nursing homes;(6-J) "Periphery belt" means the peripheral belt as indicated in the master plan or master development plan of a city or a town prepared under any law for the time being in force, and where there is no master plan or master development plan or where peripheral belt is not indicated in such plan, the area as may be notified by the State Government from time to time. Where any part of a Village falls within the peripheral belt, the whole village shall be deemed to be within the peripheral belt;(6-K) "Public Utility Purpose" means use of any premises or open land or play ground for a school, college, hostel, dharmashala, public guest house, religious place, gaushala, public park or any other place of public utility excluding use of medical facilities;(6-L) "Semi Commercial Purpose" means use of any land or premises exclusively for godowns, Medical facilities, tourism purpose;(6-M) "Society" means a Housing Co-operative Society formed and registered under the Rajasthan Co-operative Societies Act, 1965 (Act No. 13 of 1965);(6-N) "Tourism purpose" means use of any land or premises establishment of Tourism Unit;(6-O) "Residential purpose" means use of any premises for dwelling of human beings;]
