Section 2 in The Punjab Land Revenue (Thur, Sem, Chos and Sand) Remission and Suspension Rules, 1960
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Punjab Land Revenue Act, 1887.(b)"Cho" means a bed of a torrent starting from the Siwalik hills;(c)"Form" means a form appended to these rules;(d)"Sem" means the rise or collection of sub-soil water or moisture to such an extent that the land so affected becomes unfit for cultivation; and(e)"thur", "kallar" or "reh" means a white or ash coloured substance which may or may not subside after rains but the existence whereof is betrayed by the crispness of the crust swelling over the powdered earth underneath it.
