Section 2 in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
2. Interpretation.
- In these rules, unless there is anything repugnant in the subject or context:-(i)"Act" means the Rajasthan Colonisation Act, 1954 (Rajasthan Act No. XXVII of 1954).(ii)"Allotting Authority" means the Collector as defined in section 2 (i) of the Act.(iii)"Colonisation Commissioner" means an officer appointed by the State Government to exercise the powers and to perform the functions of the Colonisation Commissioner.(iv)"Assistant Colonisation Commissioner" means an officer appointed by the State Government as such or a Sub-Divisional Officer of the Revenue Department where the Colonisation work is not operated by the Colonisation Department of the State Government.(v)"Colony Tehsildar" means an officer appointed by the State Government as such or a Tehsildar appointed under sub-clause (ii) of clause (a) of section 20 of the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956) where the Colonisation work is not operated by Colonisation Department of the State Government.(vi)"Colony Naib-Tehsildar" means an officer appointed by the State Government as such or a Naib Tehsildar appointed under sub-clause (ii) of clause (c) of section 20 of the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956) where the Colonisation work is not operated by the Colonisation Department of the State Government.(vii)"Command Land" means land shown as such by the Irrigation Department of State Government in their command statements with reference to the Indira Gandhi Canal Irrigation Project.(viii)"Government Land" means and includes all lands belonging to or vesting in the State Government except those in which Khatedari rights have been acquired or conferred upon any person under the provisions of any law for the time being in force.(ix)"Landless tenant" means a bonafide agriculturist by profession who is resident of Rajasthan since before the 1st April, 1955, and who cultivates or can reasonably be expected to cultivate land personally but who does not hold any land, whether in his own name or in the name of any member of his joint family, anywhere, and who is not a sub-tenant of any land, owner or land-holder holding tenure khata under proprietary, Mourusi or Khatedari rights and is not liable to ejectment under the provisions of the Rajasthan Tenancy Act, 1955 or under any other law for the time being in force in the area in which the land is situate or who holds only a fragment, [on land measuring less than 15 bighas.] [Inserted vide Rajasthan Government Gazette IV-C, Extraordinary, date 9-8-1968, page 406. The amendment shall always be deemed to have been made w.e.f. 18-12-1967.](x)"Resident of Rajasthan" means a person who has been continuously residing in Rajasthan since before 1st April, 1955 and who is certified as such by an officer of the Colonisation Department not below the rank of Assistant Colonisation Commissioner having jurisdiction in the area on the basis of evidence to be recorded by him.(xi)"Tenure land", "Tenure Khata" and "Tenure Tenant" respectively mean land held under proprietary, mourusi and Khatedari rights, khatas comprised of such land, and a person holding such land under all or any of the aforesaid tenures.(xii)"Bhakra landless" means landless tenant as defined in sub-rule (vi) of Rule 2 of the Rajasthan Colonisation (Bhakra Project Government Lands Allotment and Sale) Rules, 1955 who was eligible to allotment of land under the said rules but who could not be allotted land to Bhakra Project Area.(xiii)[xxx] [Deleted with retrospective effect [18-12-1967] vide Rajasthan Government Gazette IV-C, Extraordinary, dated 9-8-1968, page 406.](xiv)"Gram Panchayat" and "Panchayat Samiti" will respectively have the same meaning as is assigned to these expressions by the Rajasthan Panchayat Act, 1953 (Act No. 21 of 1953) and the Rajasthan Panchayat Samitis and Zila Parishad Act, 1959 (Act No. 37 of 1959) and which forms part of the Colony to which these rules apply.(xv)[ "Advisory Committee" means a committee formed under Rule 12-A.] [Inserted vide Notification Published in Rajasthan Gazette, Extraordinary, Part IV-C, dated 9.8.1968 page 406 (w.e.f. 18-12-1967).]
