Section 2 in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
2. Interpretation.
- In these Rules, unless there is anything repugnant in the subject or context:-(1)"the Act" means the Rajasthan Zamindari and Biswedari Abolition Act, 1959;(2)"form" means a form appended to these rules;(3)"intermediary" means a Zamindar or Biswedar whose estate is abolished in accordance with the provisions of the Act.(4)"Section" means a section of the Act.
