Section 2 in Rajasthan Municipalities (Surrender of Non-Agricultural Land and Grant of Freehold Lease) Rules, 2015
2. Definition.
(1)In these rules, unless there is anything repugnant to the subject or context, -(a)"Act" means the Rajasthan Municipalities Act, 2009 (Act No. 18 of 2009);(b)"Authorized Officer" means the Chief Municipal Officer;(c)"Form" means a form appended to.these rules:(d)"Government" means Government of Rajasthan;(e)"State" means State of Rajasthan; and(f)"Lease" means a lease-deed executed by the Municipality for grant of the free hold rights in perpetuity.(2)Words and expressions used but not defined in these rules shall have the same meanings as assigned to them in the Rajasthan Municipalities Act, 2009.Chapter-II Surrender of Non-Agricultural Land and Grant of Permission
