Section 1(b) in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)
(b)In these rules unless there is anything repugnant in the context-(i)"Act" means the Vindhya Pradesh Abolition of Jagirs and Land Reforms Act, 1952 (Act XI of 1952).(ii)"Land Reform Commissioner" means an officer appointed by the State Government, in pursuance of clause (b) of sub-section (1) of Section 2 of the Act.
