Section 2(a) in The Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955
(a)[ the words "jagirs" and "jagirdars" shall have the meanings assigned, respectively, to the expressions "jagirs Land" and "jagirdar" by clauses (h) and (g) of section 2 of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (Rajasthan Act VI of 1952), and] [Substituted by Rajasthan Act 39 of 1956 with respective effect from the beginning.]
