Section 2(5) in Rajasthan Land Revenue (Permanent Allotment of Evacuee Agricultural Lands) Rules, 1963
(5)words and expression defined in the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) and the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956) shall wherever used in these rules, be construed to have the meanings assigned to them by those Acts.
