(1)In this Act, unless the subject or context otherwise requires,(i)"Land Record Officer" shall mean the Collector and shall includes Additional or Assistant Land Records Officer;(i-a) "Municipality" shall have the meaning assigned to it by the Rajasthan Town Municipalities Act, 1951 (Rajasthan Act 23 of 1951) or any other Municipal law for the time being in force;(i-b) "Nazul Land" shall mean abadi land within the limits of Municipality or a Panchayat circle or a village, town or city, vesting in the State Government;(i-c) "Panchayat circle" shall have the meaning assigned to it by the Rajasthan Panchayat Act, 1953 (Rajasthan Act 21 of 1953) or any other Panchayat law for the time being in force;(ii)"Prescribed" shall mean prescribed by this Act or by rules made under this Act;(iii)"Recognised Agent" of a party shall, subject to rules made under this Act, mean a person authorised in writing by such party to make appearances and applications and to do other acts on his behalf :(iii-a) "Revenue Appellate Authority" shall mean the officer appointed as such authority under section 20-A;(iv)"Settlement Officer" shall include an Assistant Settlement Officer,(v)"Village" shall mean the tract of land which has been recognised and recorded, or may hereafter be recognised and recorded to be a village;(vi)"References" to an officer appointed under this Act shall be construed to include references to an additional officer of the same grade likewise appointed;(vii)"Words and expressions" defined in the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) shall, wherever used herein, be construed to have the meanings assigned to them by the said Act; and(viii)"Words and expressions used to denote" the possessor of any right, title or interest shall be deemed to include the predecessors and successors in right, title or interest of such person.
