Section 3(b) in The Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978
(b)a person who has sold, or otherwise transferred, the whole or part of the land held by or allotted to him other than land transferred to or acquired by the Government or statutory bodies, and thereby reduces the size of his holding to become a landless person.](viii)"Advisory Committee" means a committee formed under Rule 13.(ix)"A released Sagri" means a person who is certified by the Sub-Divisional Officer as such.
