Section 2(6) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(6)words and expressions defined in the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) and in the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956) but not defined in this Act shall, wherever used herein, be construed to have the meanings assigned to them by those Acts; and
