In this Act, unless there is anything repugnant in the subject or context,-- (a) "Board" means the Land Development Board constituted for the 2 [State] under section 3; (b) "owner", in relation to any land, means-- (i) a person having a proprietary right in the land and includes a usufructuary mortgagee of such right and, in the 2 [State] of 1 [Ajmer], an istimrardar, a jagirdar a muafidar , and a bhumia ; and (ii) a tenant of the land as hereinafter defined; (c) "prescribed" means prescribed by rules made under this Act; (d) "reclamation" includes cultivation, afforestation and any other improvement of land; and (e) "tenant" includes a usufructuary mortgagee of the rights of a tenant.Open in Lexace · Ask the AI about this section
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