Section 2 in The Rajasthan Colonisation (Allotment of Government Land to Ghair Dakhilkar Tenant in Paintalisa Area) Conditions, 1970
2. Definitions.
- In these Conditions, unless there is anything repugnant in the subject or context,-(a)"Act" means the Rajasthan Colonisation Act, 1954 (Rajasthan Act 27 of 1954);(b)"Allotting Authority" means the Collector as defined in section 2 (i) of the Act;(c)"Annexure" means an annexure appended to these Conditions;(d)"Assistant Colonisation Commissioner" means an officer appointed by the State Government as such or a Sub-Divisional Officer of the Revenue Department of the area where the colonisation work is not operated by the Colonisation Department;(e)"Bhakra Rules" means the Rajasthan Colonisation (Bhakra Project Government Lands Allotment [x x x] [Deleted by Notification dated 13.05.1971-Rajasthan Gazette, Part IV-(C), dated 23.01.1975.] and Sale) Rules, 1955;(f)"Biswedar" and "Estate" have the meanings respectively assigned to them by clauses (v) and (x) of section 5 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955);(g)"Biswedari Act" means the Rajasthan Zamindari and Biswedari Abolition Act, 1959 (Rajasthan Act 9 of 1959);(h)"Ceiling area" means the ceiling limit or area prescribed under clause (6-A) of section 5 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955);(i)"Colonisation Commissioner" means the Colonisation Commissioner for Rajasthan and includes an officer appointed by the State Government to exercise the powers and to perform the functions of the Colonisation Commissioner;(j)"Colony Tehsildar" means an officer appointed by the State Government as such or a Tehsildar appointed under sub-clause (ii) of clause (a) of section 20 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956), where the colonisation work is not operated by the Colonisation Department of the State Government;(k)"Colony Naib-Tehsildar" means an officer appointed by the State Government as such or a Naib-Tehsildar appointed under sub-clause (ii) of clause (c) of section 20 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956); where the colonisation work is not operated by the Colonisation Department of the State Government;(l)"Command Land" and "Uncommand Land" respectively mean land shown as such by the Irrigation Department of the State Government in its command and un-command statements with respect to the Bhakra and the Rajasthan Canal Irrigation Projects;(m)[ "Ghair Dakhilkar Tenant" means a tenant (other than a Biswedar or any member of his family of an occupancy tenant or a tenant enjoining Mourusi or Khatedari rights) who has been in continuous possession of Biswedari land on or before the date of abolition of the Biswedari estates in the Paintalisa area (i.e. 15-11-1959) and who has been recorded as such in the "Misal Bandobast" or other Revenue records, provided that such land has not been in possession of any other person during the period mentioned in Condition No. 9] [Substituted by Notification dated 15.10.1971-Rajasthan Gazette, Part IV-(C), dated 21.10.1971.].(n)"Government" and "State" respectively mean the Government and the State of Rajasthan.(o)"Government land" shall mean all lands belonging to or vesting in the State Government under the provisions of the Biswedari Act excepage those in which Khatedari rights have been acquired by or conferred upon any person under the provisions of Biswedari Act or under the Rajasthan Tenancy Act, 1955;(oo)[ "Index price" means the market value of the land determined, from time to time, by the District Level Committee constituted under the provisions of the Rajasthan Stamp Rules, 1955 with respect to land of similar soil class for the area in which the land to be allotted is situated;] [Inserted by Notification No. F. 4(10) Col./95, dated 5.5.99-Rajasthan Gazette, Extraordinary, Part IV-C(I), dated 19.5.99, page 29(8), = 1999 RSCS/Part II/page 417/H. 352.] and(p)"Tenure Land", "Tenure Khata" and "Tenure Tenant" respectively mean land held under proprietary Mourusi and Khatedari rights, Khatas comprised of such land and a person holding such land under all or any of the aforesaid tenures.
