Section 2(c) in The Rajasthan Tendu Leaves (Regulation of Trade) Act, 1974
(c)"Grower of tendu leaves" means.-(i) in respect of tendu plants grown in areas as may, from time to time, be constituted as reserved or protected forests under the Rajasthan Forest Act, 1953 (Rajasthan Act XIII of 1953), the State Government;(ii)in aspect of tendu plants grown in Panchayat areas as defined in clause (7) of section 2 and clause (i) of sub-section (1) of section 88 of the Rajasthan Panchayat Act, 1953 (Rajasthan Act XXI of 1953), State Government; and(A)the State Government, where the tendu plant is grown on unoccupied land as defined in clause (27) of section 5 of the Rajasthan Tenancy Act, 1955 or on pasture land as defined in clause (28) of section 5 of the said Act;(B)the landholder or the tenant, as the case may be, in a unit on which the tendu plants grow and includes every person who, from time to time, claims title to such tendu plants through him;(C)the Bhoodan-holder under the Rajasthan Bhoodan Yagna Act, 1954 (Rajasthan Act XVI of 1954) and Gramdan Kisan under the Rajasthan Gramdan Act, 1971 (Rajasthan Act XII of 1971), as the case may be, in a unit on which the tendu plants grow and includes every person who, from time to time, claims title to such tendu plants through him;(iii)in respect of tendu plants grown in areas not covered by sub-clauses (i) and (ii):-
