Section 1 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal)
1.
(1)(a)These rules may be called The Abolition of Jagirs and Land Reforms Rules, 1953 (Bhopal).(b)They shall come into force at once.(2)In these rules unless there is anything repugnant in the context:-(a)"Act" means the Bhopal Abolition of Jagirs and Land Reforms Act, 1953 (No. X of 1953).(b)"Section" means a section of the Act.(c)"Jagir Commissioner" means an Officer appointed as such by the State Government under clause 7 of sub-section (1) of Section 2 of the Bhopal Abolition of Jagirs and Land Reforms Act, 1953 (No. X of 1953).
