Section 2(n) in Rajasthan Co-operative Societies Act, 1965
(n)"Tribunal" means the Tribunal constituted under section 123;(nn)[ "weaker sections" means such landless agricultural labourers, rural artisans, marginal farmers, small farmers and other economically and socially backward or neglected persons as the State Government may, by order published in the Official Gazette, specify, having regard to the size of their holding, income and the various zones into which the State is divided for the purpose of determining the ceiling limits under the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 (Rajasthan Act 11 of 1973); and] [Inserted by Rajasthan Act No. 17 of 1976]
