Section 4 in The Rajasthan Land Revenue (Survey, Record & Settlement) (Government) Rules, 1957
4. Interpretation.
- In these rules, unless there is anything repugnant in the subject or context-(1)"the Act" means the Rajasthan Land Revenue Act, 1956;(2)"Director" means the Director of Land Records for Rajasthan:(3)"Form" means a form appended to these rules:(4)"Survey" shall include re-survey, and(5)"Section" means section of the Act.Rules to give effect to the provisions of section 109.
