Section 2(a) in The Rajasthan Soil and Water Conservation Act, 1964
(a)"beneficiary", in relation to any land benefited or likely to be benefited by the execution of a plan means-(i)in the case of land held by a khatedar tenant, such tenant; and(ii)in any other case, any owner, holder or occupier of land whom the District Soil Conservation Officer, in view of the nature of his interest in land and the benefits or likely benefits to the land from the execution of the plan, declares in the prescribed manner to be the beneficiary;
