Section 3 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
3. Interpretation.
- In these rules, unless there is anything repugnant in the subject or context-(1)"the Act" means the Rajasthan Land Revenue Act, 1956;(2)"Form" means a form appended to these rules:(3)"Section" means a section of the Act.Payments
