Section 2(a) in The Rajasthan Special Assistance to Disabled Ex-Service Men and Dependants of Deceased Defence Personnel (Allotment of Lands) Rules, 1963
(a)"disabled ex-servicemen" means a person, who has suffered the loss of a limb or has been permanently disabled in hostilities [or due to mine blast or any other accident like landslide or any other enemy action, before or after the actual operations] [Inserted by Notification No. F.15 (61), G.S.R. 166, dated 16.07.1977 - Rajasthan Gazette, Part IV-C(I), dated 18.08.1977.] in Ladhak or the North East Frontier Agency or in any military operations any where else to which the provisions of these rules may by notification in the Office Gazette be extended, rendering him unfit for further service in the defence services;
