Section 2 in The Rajasthan Colonisation (General Colony) Conditions, 1955
2. Interpretation.
- In these rules unless there is something to the contrary in the subject or context-(a)"The Act" means the Rajasthan Colonisation Act, 1954 (Rajasthan Act XXVII of 1954). [x x x] [Deleted by Notification No. F. 4(22) Revenue/Col./77, dated 31.07.1980-Rajasthan Gazette, Extraordinary, Part IV-(C), dated 12.08.1980, page 123.](b)"Assessment Circle" means the Settlement Assessment Circle in which the land is situated or by which it is wholly or mainly surrounded;(bb)[ "District Level Committee" means the committee constituted by the State Government for a district from time to time under clause (b) of sub-rule (1) of Rule 2 of the Rajasthan Stamps Rules, 2004;] [Inserted by Notification No. F. 4(11) Col./96, dated 18.1.2010-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 25.1.2010, page 123 [w.e.f. 18.1.2010] = 2010 RSCS/Part II/page 106/H.234.](c)"the date of commencement of the grant" shall unless provided otherwise in the order sanctioning the grant, mean the date on which the initial order sanctioning the grant was made by way of a Ghair Khatedar tenant;(d)"Government" means the Government of Rajasthan and shall be deemed to include the successors and assigns of the Government;(e)"Government land" shall mean and include all unoccupied lands and lands held under temporary cultivation lease or leases granted for a specific period or under specific conditions, if such period has expired and its conditions have not been duly fulfilled and shall also include common village Lands, Birs, Paitans and areas reserved for forest or other Government purposes;(f)"Grant" includes any grant made in respect of land to which the Act has been applied, whether made by way of conferment of any class of rights, whether before or after the commencement of the Act, or by devolution or otherwise;(g)"Grantee" includes any person holding under a grant, whether as a Ghair Khatedar or Khatedar tenant or otherwise, and shall be deemed to include the successors and assigns of the grantee; and when the said term includes co-sharers, any liability imposed by these Conditions shall be the joint and several liability of each co-sharcr;(h)"Herein contained" means a condition or provision contained in this statement of conditions;(i)"Inter-village" or "Dehati road" means a road required to connect a village or chak abadi with its circumjacent neighbouring village and chak abadis as well as to provide direct communications between various abadis existing in the same village;(j)"Intra-village road" means road required to connect every holding in any chak or village with an inter-village road or with the abadi site of the chak or village.(k)"Irrigation Officer" mean such officer of irrigation department of the Government as may be duly authorised by the Government to deal with any matter mentioned in the terms or conditions of a grant;(l)"The Kharif Crop" and "Rabi Crop" mean the crops generally sown and harvested in the Kharif and Rabi seasons respectively;(m)"The Kharif Season" and the "Rabi Season" means the season of approximately six months each generally known as the Kharif and Rabi seasons respectively, and should any question arise whether any crop is a Kharif or Rabi Crop or whether the date on which any thing has been done or should be done falls in one season or other the question shall be decided by the Collector whose decision shall be final;(n)"The land" and "The said land" shall, so far as a separate grant is concerned, be deemed to apply to and designate the lands included in that grant; and(o)"Minerals" include all substances of a mineral nature which can be won from the earth, such as coal, earth oil, gold-washings stones and forms of soil which can be used for a profitable purpose on removal, whether existing on, over or below the surface of the land.
