Section 2 in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)'Agricultural year' means the year beginning on the first day of July and ending on the thirtieth day of June, next following;(b)'Agriculture' includes horticulture;(c)'Board' means the Board of Revenue for the State of Rajasthan established under the Rajasthan Board of Revenue Ordinance, 1949;(cc)[ 'Commissioner for Khudkasht lands' means the person appointed by the Government to perform the functions of the Commissioner for Khudkasht lands under this Act;] [Inserted by Rajasthan 13 of 1954.](d)'Existing Jagir Law' means any Act, Ordinance, Regulation, Rule, Order, Resolution, Notification or bye-law relating to jagirs or jagirdars in force in the whole or any part of the State at the Commencement of this Act and includes. -(i)any custom or usage, relating to such jagirs or jagirdars prevailing at the commencement of this Act in the whole or any part of the State and having the force of law, and(ii)the terms and conditions contained in any order or instrument granting, or recognising the grant of a jagir;(e)'Government' means the Government of Rajasthan;(f)'Jagir Commissioner' means the person appointed by the Government to perform the functions of a Jagir Commissioner under this Act;(g)'Jagirdar' means any person recognised as a jagirdar under any existing Jagir Law and includes a grantee of jagir land from a jagirdar;(h)'Jagir land' means any land in which or in relation to which a Jagirdar has rights in respect of land revenue or any other kind of revenue and includes any land held on any of the tenures specified in the First Schedule;(i)[ 'Khudkasht' means any land cultivated personally by a Jagirdar and includes- [Substituted by Rajasthan 13 of 1954.](i)any land recorded as Khudkasht, Sir, or Hawala in settlement records, and(ii)any land allotted to a Jagirdar as Khudkasht under Chapter IV];(j)'land' includes benefits to arise out of land and things, attached to the earth or permanently fastened to anything attached to the earth and also shares in or charges on, the revenue or rent of villages or towns, sites of villages or towns, or other defined portions of territory;(k)'land cultivated personally' with its grammatical variations and cognate expressions means land cultivated on one's own account-(i)by one's own labour; or(ii)by the labour of any member of one's family; or(iii)by servants on wages payable in cash or in kind (but not by way of a share in crops) or by hired labour under one's personal supervision or the personal supervision of any member of one's family [x x x] [Omitted by Rajasthan 7 of 1958.]:Provided that in the case of a person who is a widow or a minor or is subject to any physical or mental disability or is a member of the Armed Forces of the Union, or who/being a student of an educational institution recognised by the Government is below the age of twenty-five years, land shall be deemed to be cultivated personally even in the absence of such personal supervision;(kk)[ 'occupied land' means land which for the time being has been let out to, and is in the occupation of, tenant and includes Khudkasht; and 'unoccupied land' means land which is not occupied;] [Inserted by Rajasthan of 1955.](l)prescribed' means prescribed by rules made under this Act;(m)'rent' means anything which is payable in cash or in kind or partly in cash and partly in kind on account of the use or occupation of land or on account of any right in land and includes any income from the natural produce of land.(n)[ 'settled', when used with reference to a village or any other area, means the village or other area to which the rent- rates determined during settlement operations have been made applicable, whether prospectively or retrospectively, and the whole of such village or other area shall be deemed, for the purposes of this Act and the rules and orders made thereunder, to be so settled if such rates have been made so applicable to not less than three-fourths of such village or other area;] [Substituted by Rajasthan 36 of 1957.](o)'State' means the State of Rajasthan:(p)sub-tenant' means a person who holds land from a tenant;(q)'tenant' means a person by whom rent is, or, but for a contract, express or implied, would be payable in respect of jagir land, and save as otherwise expressly provided, includes a sub-tenant but does not include a lessee, for a fixed term of years;(r)'tribute' in relation to a jagir, includes rekh, rakem, chatund, chakri or other charge of a similar nature; and(s)[ X X X] [Omitted by Rajasthan 13 of 19543.]
