Section 2(n) in Rajasthan Scheduled Debtors (Moratorium on Debts) Act, 1976
(n)where land is held by co-tenants or by members of joint Hindu family, the area of land held by each co-tenant or each member of joint Hindu family shall, for the purpose of clause (f) and clause (1), be deemed to be the extent of land which would have been allotted to such co-tenant or such member of joint Hindu family if such land had been divided or partitioned as the case may be, on the date of the commencement of the Rajasthan Scheduled Debtors (Moratorium on Debts) Ordinance, 1975 (Ordinance No. 21 of the 1975); and (o) words and expression used, but not defined, in this Act, shall have the same meaning as is assigned to them in the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955).
