Section 2(o) in The Rajasthan Jagirdars Debt Reduction Act, 1956
(o)"word" has the meaning assigned to it by clause (vii) of section 4 of the Rajasthan Court of Wards Act, 1951 (Rajasthan Act XXVIII of 1951) [or under the corresponding provision of any corresponding law in force in the Abu, Ajmer or Sunel area.] [Substituted by the Rajasthan Act 1 of 1958.]
