Section 2(1) in The Rajasthan Land Revenue (Allotment and Conversion of (X X X) Land For Establishment of Brick Kilns) Rules, 1987
(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.
