Section 2 in The Rajasthan Land Revenue (Eviction of Trespasser) Rules, 1975
2. Definitions.
- In these rules, unless the subject or context otherwise requires-(a)'Act' means the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956):(b)'Section' means section of the Act:(c)'Form' means form appended to these Rules.
