Section 2 in The Rajasthan Land Revenue (Allotment and Conversion of Lands for the Construction of Seed Godowns) Rules, 1965
2. Interpretation.
- In these rules, unless there is anything to the contrary in the subject or context-(a)'Act' means the Rajasthan Land Revenue Act, 1956.(b)'Government' means the Government of the State of Rajasthan.(c)[ 'Eligible Co-operative Society' means a Co-operative Society whose primary' function is to market agricultural produce, agricultural inputs or consumer goods] [G.S.R. 104, Dated 7-3-1998; published in Rajasthan Gazette Part 4(Ga) Dated 11-3-98, page 191.].(d)Words and expressions defined in the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956) or the Rajasthan Tenancy Act. 1955 (Rajasthan Act 3 of 1955) shall, wherever used in these rules, be construed to have the meaning assigned to them by the said Acts.
