Section 2 in The Rajasthan Bhoodan Yagna Act, 1954
2. Interpretation.
(1)In this Act, unless the context otherwise requires,-(a)"Bhoodan Yagna" means the movement initiated by Shri Acharya Vinoba Bhave for acquisition of land through" voluntary gifts with a view to distribute it to landless persons or to use it for community purposes;(b)"Bhoodan declaration" means the declaration made or deemed to be made under Section 11 of this Act;(c)"Board" means the Bhoodan Yagna Board established under Section 3 of this Act;(d)"Community purposes" means any purpose of public utility including sites for compost pits, for public latrines, for schools or school farms, for health centres, for recreation, for grazing and for other similar purposes;(e)"Grantee" means the person to whom land is granted in pursuance of Bhoodan Yagna under this Act;(f)"Land" means land which is occupied or let for agricultural purposes or for purposes subservient to agriculture or for pasture;(g)"Owner" means a person having a proprietary or occupancy tenant right in land and includes a State grantee;(h)"Landless person" means a person holding no land less than the area which may be prescribed in this behalf;(i)"Revenue Officer" in any of the provisions of this Act means Tehsildars or any other Revenue Officers, as may be appointed by the State Government by notification in the [Official Gazette] [Substituted by Section 4(a)Rajasthan Act 17 of 1961, published in the Rajasthan Gazette Extraordinary Part IV-A dated 31-5-1961 (w.e.f. 1-9-1961).] for the purposes of this Act;(j)"Prescribed" means prescribed by rules made under this Act; and(k)[ xxx] [Omitted by Section 4(b) Rajasthan Act 17 of 1961, published in the Rajasthan Gazette Extraordinary Part IV-A dated 31-5-1961 (w.e.f. 1-9-1961).]Explanation. - Words and expressions not defined in this Act shall have the meaning assigned to them in the law relating to land tenures for the time being in force.(2)[ xxx] [Omitted by Section 4(b) Rajasthan Act 17 of 1961, published in the Rajasthan Gazette Extraordinary Part IV-A dated 31-5-1961 (w.e.f. 1-9-1961).]
