Section 4(a) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
(a)"The Act" means the Rajasthan Colonisation Act, 1954 as in force for the time being;(aa)[ "Joint family" means Undivided Hindu Family and shall include in the case of other persons a group of unit the members of which are by custom or usage joint in estate or residence.] [Added by Notification dated 21.05.1971-Rajasthan Gazette, dated 20.04.1972.]
