Section 2 in Rajasthan Escheats Regulation Act, 1956
2. Definitions.
- In this Act., unless the subject or context otherwise requires:-(1)"Collector" and "Tehsildar" mean the officer appointed as such under any law for the time being in force and include respectively an additional Collector, and additional Tehsildar;(2)"Court" means the court of the District Judge having Jurisdiction over the place where the property to which this Act applies is situated and. When such property is situated within the jurisdiction of more than one such Court, means the high Court.(3)"Prescribed" means prescribed by rules made under this Act.(4)"Property to which this Act applies" means any property vesting in the State qua ultima heres under Article 296 of the Constitution of India by escheats or as bona vacantia;(5)[x x x] [Omitted by Rajasthan Act 27 off 1957]
