Section 2(1) in Rajasthan Panchayati Raj (Allotment, Change of Use of Land and Regularization of Abadi Land in Panchayat Area for Tourism Units) Rules, 2015
(1)In these rules, unless the context otherwise requires, -(i)"Act" means the Rajasthan Panchayati Raj Act, 1994 (Act No. 13 of 1994);(ii)"Allotting Authority" means an officer or authority, authorised by the State Government for the purpose of allotment, change of use of land and regularization of abadi land in panchayat area for Tourism Units;(iii)"Authorised Officer" means an officer or authority, authorised by the State Government for the purpose of change of use of land and regularization;(iv)"rules" means the Rajasthan Panchayati Raj Rules, 1996;(v)"Tourism Department" means Department of Tourism, Government of Rajasthan; and(vi)"tourism unit" means a tourism project as such approved by the Department of Tourism, Government of Rajasthan or by the Ministry of Tourism, Government of India.
