Section 2 in Rajasthan Tenancy (Government) Rules, 1955
2. Interpretation.
- In these Rules unless there is something repugnant in the subject or context, the Act means the Rajasthan Tenancy Act, 1955 (Rajasthan Act No. 3 of 1955).(2)The provisions of the Rajasthan General Clauses Act, 1955 (Rajasthan Act VIII of 1955), shall mutatis mutandis apply to the interpretation of these Rules as they apply to the interpretation of an Act of the Rajasthan Legislature.
