Section 2(xi) in The Rajasthan Lands Summary Settlement Act, 1953
(xi)"unsettled" used with reference to any land, holding or area in [the State of Rajasthan] [Substituted by Rajasthan Act No. 27 of 1957.] wherever situated, means that regular survey, record and settlement operations or any of them have not been started or completed in respect of such land, holding or area.
