Section 2(1) in Rajasthan Municipalities (Surrender of Non-Agricultural Land and Grant of Freehold Lease) Rules, 2015
(1)In these rules, unless there is anything repugnant to the subject or context, -(a)"Act" means the Rajasthan Municipalities Act, 2009 (Act No. 18 of 2009);(b)"Authorized Officer" means the Chief Municipal Officer;(c)"Form" means a form appended to.these rules:(d)"Government" means Government of Rajasthan;(e)"State" means State of Rajasthan; and(f)"Lease" means a lease-deed executed by the Municipality for grant of the free hold rights in perpetuity.
