Section 2(a) in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970
(a)[ "Beneficiary" of the Integrated Rural Development Programme" means a person who has been identified as being below the subsistence level and included in the integrated Rural Development Programme and certified as such by the Collector or his authorised representative;] [Added by G.S.R. 54, Dated 9-7-1981; published in Rajasthan Gazette Part 4(Ga)(1), Dated 16-7-81, p. 223.](aa)"Director" means the Director of Industries [x x x] [Deleted by No. 6(25) Revenue/6/92/2. G.S.R.129, Dated 4-1-97, published in Rajpatra part IV(ga) Extra, dated 27-1-1997, p. 237(11), w.e.f.27-1-1997.] Rajasthan;
