Section 2(c) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(c)'Board' means the Board of Revenue for the State of Rajasthan established under the Rajasthan Board of Revenue Ordinance, 1949;(cc)[ 'Commissioner for Khudkasht lands' means the person appointed by the Government to perform the functions of the Commissioner for Khudkasht lands under this Act;] [Inserted by Rajasthan 13 of 1954.]
