Section 2(a) in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973
(a)[ "Act" means the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 (Rajasthan Act 11 of 1973)] [Substituted by Notification No. F. 6(9) Revenue/B/64, dated 27-4-1973, published in Rajasthan Gazette Extraordinary, Part IV-C(1) dated 27-4-1973, page 5 to 22.].(aa)[ "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;] [Inserted by Notification No. F. 7(1) Revenue/Gr. 4/8,29 dated 22-5-1981, published in Rajasthan Gazette Extraordinary, Part IV-C(1) dated 22-5-1981, page 37 to 39 [22-5-1981].](aa)[ "Committee" means a committee constituted under or referred to in rule 4A.] [Inserted by Notification No. F. 7(58) Revenue/Gr. 4/75, dated 1-11-1975, published in Rajasthan Gazette Extraordinary, Part IV-C(1) dated 2-11-1975, page 441 to 449.]
