Section 2 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
2. Interpretation.
(1)In these rules, unless there is anything repugnant in the subject or context :-"the Act" means the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955).(2)The provisions of the Rajasthan General Clauses Act, 1955 (Rajasthan Act VIII of 1955), shall mutatis mutandis apply to the interpretation of these rules as they apply to the interpretation of an Act of the Rajasthan Legislature.[CHAPTER-I-A] [Inserted by the Board's Notification No. 5058/B.R., dated 7-5-1958 as Published in Rajasthan Gazette, Part IV, dated 29-5-1958, p. 321.] Rules To Give Effect To The Provisions Of Clause (14) Of Section 5
