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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(l) in Rajasthan Land Revenue (Conversion of agricultural land for non-agricultural purposes, in rural areas) Rules, 2007

(l)"Person" means a human being and shall include a firm, registered society, association of persons, corporate body or any other legal person;
(ll)[ "Petroleum and petrochemical installation" means any premises wherein any place has been specially prepared for the storage of petroleum in bulk, but does not include a well-head tank or a service station;] [Inserted by Notification No. G.S.R. 22, dated 8.5.2015 (w.e.f 5.4.2007).]