(5)"bhayat" means any person who was recognised as such either by the late Rajasthani Court, the late Political Agency or the late Western India States Agency, or any heir or successor of such person, provided that where the great-grand-father, grand-father or father is alive, only the great-grand father, grand-father or the father, as the case may be, who is alive shall be deemed to be the bhayat for the purpose of this Act ;
