Section 2(k) in The Rajasthan Jagirdars Debt Reduction Act, 1956
(k)"rehabilitation grant" means rehabilitation grant, [if any payable under the relevant Act] [Substituted by the Rajasthan Act 1 of 1958.];(kk)[ "relevant Act" means- [Substituted by the Rajasthan Act 1 of 1958.](i)as respects the territories of the pre-reorganization State of Rajasthan excluding the Sironj area, the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (Rajasthan Act VI of 1952),(ii)as respects the Abu area, the Bombay Merged Territories and Areas (Jagirs Abolition) Act, 1953 (Bombay Act XXXIX of 1954),(iii)as respects the Ajmer area, the Ajmer Abolition of Intermediaries and Land Reforms Act, 1955 (Ajmer Act III of 1955), and(iv)as respects the Sunel area, the Madhya Bharat Zamindari Abolition Act, Samwat 2008 (Madhya Bharat Act 13 of 1951); or the Madhya Bharat Abolition of Jagirs Act, Samwat 2008 (Madhya Bharat Act 28 of 1951), as the case may be;]
