(1)In this Act, unless the context otherwise requires-(a)"adult person" means a person who has completed twenty-one years of age;(b)"Bhoodan" means a donation of land to the Bhoodan Board;(c)"Bhoodan Board" means the Rajasthan Bhoodan Yagna Board established under section 3 of the Rajasthan Bhoodan Yagna Act, 1954 (Rajasthan Act 16 of 1954);(d)"Chairman" means the Chairman of the Bhoodan Board appointed under section 4 of the Rajasthan Bhoodan Yagna Act, 1954 (Rajasthan Act 16 of 1954) and includes any person authorised by the State Government to perform all or any of the functions of the Chairman under this Act:(e)"common land" means land used or reserved for use for the common purpose of a village or villages:(f)"Gramdan" means a voluntary donation of land for the purposes of this Act and in accordance with the provisions thereof;(g)"Gramdan Kisan" means a person who holds land as Gramdan Kisan under this Act and includes his heirs and successors-in- interest:(h)"Gramdan village" means a village notified as a Gramdan village under section 11;(i)"Gram Sabha" means a Gram Sabha constituted under section 13;(j)"head of family" means the adult person incharge of a family which is a collective body of persons living in one house under one head or management and includes "Karta" of a joint Hindu family;(k)"holder" in relation to any land means a Khatedar or Ghair Khatedar tenant and where the land is under a sub-lease or a mortgage, the tenant-in chief and sub-tenants, and mortgagor and mortgagee, jointly, as the case may be;(l)"Panchayat" means a Panchayat established under the provisions of the Rajasthan Panchayat Act, 1953 (Rajasthan Act 21 of 1953);(m)"person interested" in relation to any land means any person claiming any right, title or interest in the land and includes a person having a right of easement over such land;(n)"prescribed" except where the words "prescribed by regulations" are used, means prescribed by rules made under this Act;(o)"regulation" means a regulation made by a Gram Sabha under section 50;(p)"resident" means a person who ordinarily resides in a village and includes a person who has got a residential house in that village in which he resides occasionally owing to his being employed or otherwise engaged elsewhere and "seside" shall be construed accordingly; and(q)"village" means a village entered as such in the revenue records, and includes any compact part of such village in which there is a cluster of habitations, whether called a hamlet, thok, patti, dhani, pura, fala, wada, bas, nagla or by a similar other expression.
