Section 3 in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
3. Interpretation.
- Unless the context otherwise requires the General Clauses Act. 1897, (X of 1897), [of the Central Legislature] [Inserted by Rajasthan 13 of 1954.] shall apply for the interpretation of this Act as it applies for the interpretation of an Act of Parliament.Chapter-II Assessment of Jagir lands to land Revenue
