103. Land and abadi defined for Purposes of Chapter VI.
- For the purposes of this Chapter, unless the subject or context otherwise requires,-(a)"Land" means land belonging to all or any of the following categories :(1)Land as defined in clause (24) of section 5 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955)(2)land acquired under the provisions of the Rajasthan Land Acquisition Act, 1953 (Rajasthan Act 24 of 1953) for the purpose of Government or a local authority or an educational institution while such land remains the property of Government or such local authority or educational institution as the case may be;(3)land surveyed and recorded, whether before or after the commencement of this Act, during any proceeding relating to survey and preparation of records or otherwise, as belonging to the Government or a local authority, which is used for any public purpose such as a road or pathway,(4)Land surveyed and recorded as aforesaid for the use of the community such as gocher, cremation-ground or graveyard,(5)Lad in possession of the State Government or a local authority obtained by transfer or otherwise,(6)Nazul land as defined in clause (iv) of section 3, and(7)Land within the Abadi area vesting in a local authority or land reserved and set apart for special purposes under section 92, and includes benefits to arise cut of such land and things attached to the earth or permanently fastened to anything attached to the earth; and(b)"abadi" or "abadi area" or "abadi land" means the populated area of a village, town or city, and includes the site of such village, town or city, land reserved and set apart under section 92 for the development of abadi therein and land held there in for building purposes whether a building has been constructed thereon or not.
