Section 2(3) in The Rajasthan Land Revenue (Surcharge) Act, 1960
(3)Words and expressions defined in the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) and the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956) shall wherever used herein, be construed to have the meanings assigned to them by those Acts.
