Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(h) in The Rajasthan Jagirdars Debt Reduction Act, 1956

(h)[ "Jagirdar" means- [Substituted by Rajasthan 1 of 1958.]
(i)when used in relation to territories of the pre-reorganization State of Rajasthan excluding the Sironj area, jagirdar as defined in clause (g) of section 2 of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (Rajasthan Act VI of 1952),
(i)when used in relation to the territories of the pre- reorganization State of Rajasthan excluding the Sironj area, any jagir land as defined in clause (h) of section 2 of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (Rajasthan Act VI of 1952),
(ii)when used in relation to the Abu area, any jagir village as defined in clause (viii) of section 2 of the Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 (Bombay Act XXXIX of 1954),
(iii)when used, in relation to the Ajmer area, any estate as defined in clause (v) of sub-section (1) of section 2 of the Ajmer Abolition of Intermediaries and Land Reforms Act, 1955 (Ajmer Act 111 of 1955), and
(iv)when used in relation to the Sunel area, any village, mahal or land settled on zamindari system: or any jagir land as defined in clause (vii) of sub-section (1) of section 2 of the Madhya Bharat Abolition of Jagirs Act, Samwat 2008 (Madhya Bharat Act 28 of 1951)];
(ii)when used in relation to the Abu area, a jagirdar as defined in clause (vii) of the Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 (Bombay Act XXXIX of 1954),
(iii)when used in relation to the Abu area, as intermediary as defined in clause (viii) of sub-section (1) of section 2 of the Ajmer Abolition of Intermediaries and Land Reforms Act, 1955 (Ajmer Act III of 1955), and
(iv)when used in relation to the Sunel area, a proprietor as defined in clause (a) of section 2 of the Madhya Bharat Zamindari Abolition Act, Samwat 2008 (Madhya Bharat Act 13 of 1951); or a jagirdar as defined in clause (vi) of sub-section (1) of section 2 of the Madhya Bharat Abolition of Jagirs Act, Samwat 2008 (Madhya Bharat Act 28 of 1951);
(hh)"jagir land" means-