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2. Definitions.- In this Act, unless there is anything repugnant in the subject or context,- (a) "Board" means the Land Development Board constituted for the 4[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 4[State] of 2[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.    |
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