Section 2(2) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
(2)Words and expressions used but not defined in this Act shall have the same meaning as is assigned to them in the Rewa Land Revenue and Tenancy Code, 1935; Ajaigarh State Land Revenue Act No. Ill of 1947; Maihar Raj Kanoon Mai; Kanoon Lagan and Malguzari Riyasat Chhatarpur; Model Land Revenue and Tenancy Code, 1947; Orchha Rajya Jagirdari Vidhan (Act No. IV of 1941); or Panna Land Revenue Manual, as the case may be.
