Section 2(d) in Rajasthan Relief of Agricultural Indebtedness Act, 1957
(d)["Debt Relief Court"] [Debt Relief Courts have been established by Notification No. F.1(1681) Rev./D/57, dated 2.5.1958 (Published in Rajasthan Gazette. Part IV-C, dated 2.5.1958 as subsequently amended by Notification No. F.1(151)- LJ/B/60, dated 5.10.1960 (Published in Rajasthan Gazette, Part IV-C, dated 17.11.1960).] means a debt relief court established under section 3;(dd)[ "Scheduled Caste" means any of the castes, races or tribes, or parts of or groups within the castes, races to tribes, specified by the President under article 341 of the Constitution to be Scheduled Castes in relation to the State of Rajasthan;] [Inserted by 9 of 1962 (w.e.f. 13.10.1963)]
