Section 2 in The Rajasthan Land Revenue (Allotment of Land for Digging of Wells and Installing of Pumping Sets for Irrigation Purposes) Rules, 1979
2. [ Definitions. [Substituted by G.S.R. 109, Dated 7-1-1983; published in Rajasthan Gazette Extraordinary Part IV-C (II), Dated 15-1-83, p. 386.]
- In these rules, unless there is anything to the contrary in the subject of context-(a)"Act" means the Rajasthan Land Revenue Act. 1956.(b)"Collector" means the Collector of the District in which the land is situated.(c)"Form" means a form appended to these rules.(d)"Government" means the Government of Rajasthan.(e)Words and expressions used, but not defined in these rules, shall have the same meaning as is assigned to them in the Rajasthan Tenancy Act, 1955 (Act III of 1955) or in the Rajasthan Land Revenue Act, 1956 (Act, XV of 1956)].
