Section 2(d) in The Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970
(d)"Government" means the Government and the State of Rajasthan Respectively:(dd)[ "Integrated Rural Development Programme" means a programme undertaken by the State Government, to identify the poorest person subsisting below the poverty line as well as the subsistence level and residing in a rural and to provide productive assets and benefits for their economic upliftment:] [Added by G.S.R. 54, Dated 9-7-1981; published in Rajasthan Gazette Part 4(Ga)(1), Dated 16-7-81, p. 223.]
