Section 5(45) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(45)"Village service grant" shall mean a grant in any part of the State, by whatsoever name designated and either rent-free or at a favourable rate of rent, or on other terms made in lieu of or as remuneration for some specific service to be performed to the village community 'or in the village administration, and the holder of such grant shall be called a "village servant".
