Section 2 in The Rajasthan Land Revenue (Surcharge) Act, 1960
2. Definitions.
- In this Act, unless the subject or context otherwise requires-(1)'Chahi land' shall mean land irrigated from the waters of a well and recorded as such in the assessment parcha and the current annual registers;(2)'Land Revenue' shall have the meaning assigned to the term 'revenue' by clause (34) of section 5 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) and shall include rent as defined in clause (32) of the said section of the said Act and payable directly to the State Government but shall not include assigned land revenue; and(3)Words and expressions defined in the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) and the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956) shall wherever used herein, be construed to have the meanings assigned to them by those Acts.
