Section 2(4) in The Rajasthan Lands and Buildings Tax Act, 1964
(4)"Collector" shall have the meanings assigned to it in the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955);[(4-a) "Cantonment" means an area declared, or which may hereafter be declared, to be a Cantonment under section 3 of the Cantonment Act, 1924 (Central Act II of 1924); [Inserted by Rajasthan Act No. 15 of 1973.]
