Section 3(1) in Rajasthan Agricultural Loans Act, 1956
(1)In this Act, unless the subject or context otherwise requires(i)"agriculture" shall include horticulture;(ii)"agriculturist" shall mean a person who, by himself or by servants or tenants, earns his livelihood wholly or principally by agriculture or by cattle breeding;(iii)"Board" shall mean the Board of Revenue for Rajasthan established and constituted under or in accordance with the law for the time being in force;(iv)"Collector" shall include an Additional collector;(v)"improvement" shall mean, with reference to a tenant's holding,-(a)a dwelling house erected on the holding by the tenant for his own occupation or a cattle-shed or a store-house or any other construction for agricultural purposes erected or set up by him on his holding;(b)any work which adds materially to the value of the holding and which is consistent with the purpose for which it was let; and, subject to the foregoing provisions of this clause, shall include-(i)the construction of bunds, tanks, wells water channels and other works for the storage, supply, or distribution of water for agricultural purposes;(ii)the construction of works for the drainage of land for its protection-from floods or from erosion or from other damage by water;(iii)the reclaiming, clearing, enclosing, levelling, or terracing of land;(iv)the erection in the immediate vicinity of the holding otherwise than on the village site, of buildings required for the convenient or profitable use or occupation of the holding;(v)the renewal or reconstruction of the foregoing works or such alterations therein or additions thereto as are not of the nature of mere repairs; and(vi)such other works as the State Government may, from time to time, by notification in the Official Gazette, declare to be improvements for the purposes of this Act, but shall not include such temporary wells, water channels bunds enclosures or other works as are made by tenants in the ordinary course of cultivation.(vii)"land" shall mean land which is let or held for agricultural purposes or for purposes subservient thereto or as grove land for pasturage, including land occupied by houses or enclosures situated on a holding, or land covered with water which may be used for the purpose of irrigation or growing singhara or other similar produce but excluding abadi land; it shall include benefits to arise out of land and things attached to the earth or permanently fastened to anything attached to the earth;(viii)"State" shall mean the new State of Rajasthan as formed by section 10 of the States Reorganisation Act, 1956 (Central Act, 37 of 1956).
