- In this Act, unless the subject or context otherwise requires,-(i)"grant of money" includes any amount payable on the part of the State Government in respect of any right, privilege, perquisite or office, but does not include a cash jagir to which the Rajasthan Cash Jagirs Abolition Act, 1958, applies;(ii)"State" or "State of Rajasthan" means the new State of Rajasthan as formed by section 10 of the States Reorganization Act, 1956 (Central Act 37 of 1956).
