Section 2(1) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981
(1)In these rules, unless the context otherwise requires-(a)"Authorised Officer" means the Collector of the Revenue District having jurisdiction or any other officer specially empowered by the Government in this behalf, by a notification published in the Official Gazette.(b)"Commercial Purpose" means use of any premises for any trade or business [and where use thereof is partly for residential and partly for commercial purpose and application is made simultaneously for both purposes, in such cases the area actually used for commercial purpose shall be treated as commercial purpose and the area used for residential purpose shall be treated as residential purpose] [Inserted by No. F. 2(8) Revenue/9/90Xi. Dated 23-4-97; published in Raj Gazette Extraordinary Part 4(C)(I), Dated 23-4-97.] and shall also include use any such premises for shops, business, officers, show-rooms, restaurants, banks and godown but shall not include use thereof for cinemas, hotels and petrol pumps as defined in the Rajasthan land Revenue (Allotment, Conversion and Regularisation of Agricultural Land for Cinemas. Hotels and for establishment of Petrol Pumps) Rules. 1978:(c)"Form" means a form appended to these rules:(d)"Government" & "State" means the Government and State of Rajasthan:(e)"Land Revenue Act" means the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956):(f)"Lease" means a lease executed under the rules:(ff)[ "Local body" means a Municipality, Municipal Board. Urban Improvement Trust. Jaipur Development Authority or only one local authority as the case may be in whose jurisdiction the land is situated.] [Inserted by G.S.R. 76. Dated 31-10-83; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 29-12-83. page 265.](g)"Master Plan Area" means the area covered by the Master plan prepared and approved for and Urban area in accordance with the provisions of the Rajasthan Urban Improvement Act, 1959 (Rajasthan Act 35 of 1959) (and the Jaipur Development Authority Act, 1982) [(Rajasthan Act 25 of 1982)] [Inserted by No G.S.R. 5. Dated 27-4-83; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I). Dated 29-4-83. page 9-10.]:(gg)[ Medical facilities shall include medical, hospital, diagnostic centres and Nursing homes.] [Inserted by G.S.R. 75, Dated 8-10-96; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 16-10-96.](h)"Municipal Area" means any local area for which a Municipal Council or a Municipal Board is constituted under the Rajasthan Municipalities Act, 1939 (Rajasthan Act 38 of 1959) or an Urban Improvement Trust is constituted under the Rajasthan Urban Improvement Act, 1959 (Rajasthan Act 35 of 1959) for the Jaipur Development Authority constituted under the Jaipur Development Authority Act, 1982 (Rajasthan Act 25 of 1982)] [Inserted by G.S.R. 5. Dated 27-4-83; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I). Dated 29-4-83. page 9-10.] and shall include a cantonment or a notified area:(i)[ "Periphery Village" means the area of a village situated within the distances indicated below from the urbanisable limit for municipal limit, whichever is further, of the town or [Amendment by No. G.S.R. 83, Dated 1-10-94; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 20-10-94. page 304(1).]Category 1 town or city - 5 Km.Category 2 town or city - 3 Km.Category 3 town or city - 2 Km.Category 4 & 5 town or city - 1 Km.](ii)[ "Public Utility purpose" means use of any premises or open land or play ground for a school, college, hostel, dharmshala, public guest house, religious place, gaushala, public park or any other place of public utility excluding use of medical facilities.] [Inserted by No. G.S.R.45, Dated July 31, 1998, published in Rajpatra Part IV(ga), dated 7-8-1998, page 151(2), w.e.f. 7-8-1998.](j)"Schedule" means schedule appended to these Rules.(k)"Scheduled Caste" means any of the casts, races or tribes or members of or groups within the castes or tribes specified in Part XIV of the Constitution (Schedule Castes) Order. 1950:(l)"Scheduled Tribe" means any of the tribes, tribal communities or parts of or groups within the tribes or tribal communities specified in Part XII of the Constitution (Scheduled Tribes) Order, 1950:(m)"Society" means a Housing Co-operative Society formed and registered under the Rajasthan Co-operative Societies Act. 1965 (Rajasthan Act 13 of 1965):(n)"Tenancy Act" means the Rajasthan Tenancy Act. 1955 (Rajasthan Act 3 of 1955):(o)"Urbanisable Limit" means the limit of the area specified as such in the Master Plan of a town or city in respect of which Master Plan has been notified:(p)[ "Urban Village" means a village situated in Municipal Area, where more than 75% of the inhabitants are engaged in vocations primarily connected with agriculture or animal husbandry or are rural artisans.] [Added by G.S.R. 76. Dated 31-10-83; published in Rajasthan Gazette Extraordinary Part 4(Ga)(I), Dated 29-12-83. page 265.]
