Section 2 in Rajasthan Land Revenue (Permanent Allotment of Evacuee Agricultural Lands) Rules, 1963
2. Interpretations.
- In these rules, unless the context otherwise requires-(1)"displaced persons" means a person as defined in clause (b) of Section 2 of the Displaced Persons (Compensation and Rehabilitation's) Act, 1954 (Central Act 44 of 1954);(1A)[ "Market price" shall mean such price as determined by District Level Committee (DLC) constituted under clause (b) of sub-rule (1) of rule 2 of the Rajasthan Stamp Rules, 2004; [Inserted vide Notification No. F-6(5) Rev.-6/96 Part /46, dated 28-11-2004. Published in Rajasthan Government Gazette Part IV-C, dated 13-12-2004.](1B)"Advisory Committee" means, a Committee formed under rule 13 of the Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970."](2)"non claimant displaced person" means a displaced person who has not got a verified claim and includes person who had got his claim verified on the basis of rehabilitation grant application filed on or after 8-5-1961;(3)"standard acre" has the same meaning as in clause (g) of Rule 2 of the Displaced Persons (Compensation and Rehabilitation) Act, 1955;(4)"verified claim" means a claim as defined in clause (e) of Section 2 of the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (Central Act 44 of 1954);(5)words and expression defined in the Rajasthan Tenancy Act, 1955 (Rajasthan Act 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 those Acts.
