Section 2(a) in The Rajasthan Cash Jagirs Abolition Act, 1958
(a)"Cash jagir to which this Act applies" means any grant of money by way of jagir or otherwise, made or recognised to have been made by the Government in any part of the State or by the Ruler of a covenanting State without any consideration or in lieu of jagir resumed or abolished otherwise than under the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (Rajasthan Act VI of 1952) or under the Ajmer Abolition of Intermediaries and Land Reforms Act, 1955 (Ajmer Act III of 1955) or under the Madhya Bharat Zamindari Abolition Act, Samvat 2008 (Madhya Bharat Act, 13 of, 1951) or under the Madhya Bharat Abolition of Jagirs Act, Samvat 2008 (Madhya Bharat Act 28 of 1951) or under the Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 (Bombay Act XXXIX of 1954), and includes such grants made and enjoyed under any of the denominations or appellations specified in the First Schedule; and
