- In these rules, unless the context otherwise require, -(1)"Act" means the Karnataka Land Revenue Act, 1964;(2)"Agriculture" means, -(a)Horticulture;(b)the raising of crops, grass or garden produce;(c)[ dairy farming, poultry farming, the use by an agriculturist of land held by him or a part thereof for the grazing of cattle, but does not include allied pursuits like breeding of live-stock, grazing (other than pasturage of ones own agricultural cattle) and such other pursuits as may be prescribed or the cutting of wood only.] [Clause (c) substituted by GSR 83, dated 28-2-1977, w.e.f. 10-3-1977.](d)[ aboriculture.] [Clause (d) inserted by GSR 90, dated 19-7-1985, w.e.f. 16-1-1986](3)"Displaced holder" means a person who has been deprived of an agricultural land owned by him by acquisition of such land under the Land Acquisition Act;(4)"Displaced tenant" means a person who has been deprived of agricultural land of which he was a tenant, on account of acquisition of such land under the Land Acquisition Act;(5)"Ex-serviceman" means a person who has been permanently ___________returned from the former Karnataka State Forces, the former Hyderabad State Forces or the former Indian Army or from the Armed Force of the Union [or from the para-military forces of the Union] [Inserted by Notification No. RD 14 LGP 99, dated 11-12-2001, w.e.f. 31-1-2002];(6)"Family" in relation to a person means such person, and if married, the wife or husband as the case may be, and the dependant children and grand children of such person;(7)"Form" means a form appended to these rules;(8)"Insufficient holder" means a person who is not a sufficient holder;(9)"Plantation Crops" means Cardamom, Coffee, Pepper, Rubber and Tea;(10)"Political Sufferer" means any person who on account of participation in the national movement, -(a)had been sentenced to imprisonment for not less than six months; or(b)had been kept in detention (including detention as under trial prisoner) for not less than six months; or(c)lost his job or means of livelihood or the whole or substantial part of his property.and who has domicile in the State of Karnataka for a period of not less than five years immediately preceding the date on which such person applies for grant of land under these rules.(11)"Reserved trees" means Teak or Saguvani (technona grandis), black wood or Bite (Dalberigta Latifolia). Myrobolam or gallanut or Atale (Terminalinehebulal), yhile Cedar or Davangere (Dysoxtlum Malabaricum), Jalari (Shorea Lacorfera), Benteak or Nandi (Lewrstcoemia Lancellatta), Satin wood or Huragalu (Cloresylon Swietenia), Soapnut or Antawala (Saiondus Emerginatus), Karachi Kamara (Hardwhickia bintal), oil tree or Yenne mara (Hdrawickia Pinnata), Hebbhalasu (Artocarpus Hirsula), Ebony or Karimara or Bate (Disopyrose benum), Iron wood or Jombee (Xylia Xylocarpa), Poon-par, or Sarahonne (Calaphullumelatum), Chittagong wood (Chickrassia tabularis), Kiralbogi (Hopea Parviflora), Kachu or Kaggali (Acecia catechu), Bore (Ziypus Jujubal Sagade) (Scheleichere trijuga), Yethega (Venteak), (Aridina cordifolia), Tamarindus (Indica), Karimatti (Termina liattomntosall), Mavu (Mangitera indica), Kasarka (Stricanos nuxvomica), Alasu (Artacorpus integrifolio). Bili hath (Terminalla arjana), Chop (Atlanthus Malberica), Sandal Tree (Santalum album), and such other trees as the State Government may, by notification, declare to be reserved trees for purposes ol Karnataka Forest Act, 1963 (Karnataka Act 5 of 1964).(12)"Section" means a section of the Act.(13)"Soldier" means a person in the service of the [Armed Forces or para-military forces of the Union] [Substituted for the words 'Armed Forces of the Union' hy Notification No. RD 14 LGP })9, dated 11-12-2001, w.e.f. 31-1-2002] and includes in the case of a soldier who has died while [in service] [Substituted for the words 'engaged in operation for the defence of India' by GSR 15, dated 11-2-1991, w.e.f. 14-2-1991.], the father, the mother, the spouse, the child and grand-child who were dependent upon such soldier at the time of his death:Provided that if a question arises whether any person is soldier or whether any soldier died while [in service] [Substituted for the words 'engaged in operation for the defence of India' by GSR 15, dated 11-2-1991, w.e.f. 14-2-1991.], such question shall be decided by the State Government and its decision shall be final.(14)"To cultivate personally" and "Land possessing facilities for assured irrigation" shall have the same meaning as assigned to them in the Karnataka Land Reforms Act, 1961 (Karnataka Act 10 of 1962);(15)"Sufficient holder" means a person who owns not less than four hectares of garden or wet land possessing facilities for assured irrigation or 8 hectares of dry or rainfed wet land.Explanation. - If a person owns more than one class of land, the extent owned by him for purposes of this clause shall be determined by converting the extent of different classes of lands into the equivalent extent of lands as follows:-One hectare of garden land or one hectare of wet land possessing facilities for assured irrigation shall be deemed to be equivalent to two hectares of rainfed wet land or dry land.(16)Words and expressions used in these rules, but not defined shall have the meaning assigned to them in the Karnataka Land Revenue Act, 1964 and rules thereunder.
