Section 2(5) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(5)"Zamindar" has the meaning assigned to it by clause (46) of Section 5 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) and includes a malik (landowner) in the Gang Canal area;
