Section 2(b) in The Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955
(b)the words "law" shall mean an existing Jagir law as defined in clause (d) of section 2 of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (Rajasthan Act VI of 1952) and shall included any law relating to Jagirs of Jagirdars enacted after the commencement of that Act.
