Section 2 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963
2. Interpretation.
- In these rules, unless the context otherwise requires, -(1)"Act" means the Rajasthan Tenancy Act, 1955 (Rajasthan Act No. 3 of 1955).(2)"Form" means a form appended to these rules.(3)"holding" shall have the meaning assigned to that term by the proviso to clause (17) of Section 5 of the Act.(4)"Section" means a section of the Act.(5)Words and expressions defined in the Act or in the Rajasthan Land Revenue Act, 1956 (Rajasthan Act No. 15 of 1956), shall wherever used in these rules, be construed to have the meanings assigned to them by the said Acts.
