Section 2(2) in The Rajasthan Land Revenue (Surcharge) Act, 1960
(2)'Land Revenue' shall have the meaning assigned to the term 'revenue' by clause (34) of section 5 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) and shall include rent as defined in clause (32) of the said section of the said Act and payable directly to the State Government but shall not include assigned land revenue; and
