Section 2 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954
2. Definitions.
(a)In these rules the expression ("Act" or "the Act" means the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 and the expression "Form" means a form annexed to these rules.(b)In these rules unless the context otherwise requires words and expressions defined in the Act have been used in the sense given in those definitions.Chapter-II Assessment of Jagir Lands to Land Revenue
