Section 2 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964
2. Interpretation.
- In these rules, unless the context otherwise requires,-(1)the 'Act' means the Rajasthan Land Reforms and Acquisition of Landowners' Estates Act, 1963;(2)'Collectors' means the Collector of the District in which a landowner permanently resides whether or not the whole of his estate is situate within that district;(3)'Form' means a form appended to these rules;(4)'Section' means a section of the Act.
