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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(2) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981

(2)Words and expressions not defined in the see rides, but defined the Land Revenue Act and the Tenancy Act shall wherever used in these rules, be construed to have the meanings assigned to them in those Acts.