Section 2(e) in The Rajasthan Land Revenue (Allotment of Land for Digging of Wells and Installing of Pumping Sets for Irrigation Purposes) Rules, 1979
(e)Words and expressions used, but not defined in these rules, shall have the same meaning as is assigned to them in the Rajasthan Tenancy Act, 1955 (Act III of 1955) or in the Rajasthan Land Revenue Act, 1956 (Act, XV of 1956)].
