Section 5(11) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(11)"Estate holder" shall mean the holder for the time being of an estate, that is to say, a Jagirdar, a Biswedar or a Zamindar; or a Land owner.(11-A) "Existing Jagir Law" shall mean any Act, Ordinance, Regulation, rule, order, resolution, notification or bye-law relating to Jagir Lands or Jagirdars in force in the whole or any part of the State at the commencement of this Act and shall include(a)any custom or usage or relating to such Jagir land 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(b)the terms and conditions contained in any order or instrument granting or recognising the grant of Jagir lands;(11-B) "fragment" shall mean a piece of land less in area than the minimum preScribed by the State Government;
