Section 2(d) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(d)'Existing Jagir Law' means any Act, Ordinance, Regulation, Rule, Order, Resolution, Notification or bye-law relating to jagirs or jagirdars in force in the whole or any part of the State at the Commencement of this Act and includes. -(i)any custom or usage, relating to such jagirs or jagirdars prevailing at the commencement of this Act in the whole or any part of the State and having the force of law, and(ii)the terms and conditions contained in any order or instrument granting, or recognising the grant of a jagir;
