Section 2(2) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
(2)The provisions of the Rajasthan General Clauses Act, 1955 (Rajasthan Act VIII of 1955), shall mutatis mutandis apply to the interpretation of these rules as they apply to the interpretation of an Act of the Rajasthan Legislature.[CHAPTER-I-A] [Inserted by the Board's Notification No. 5058/B.R., dated 7-5-1958 as Published in Rajasthan Gazette, Part IV, dated 29-5-1958, p. 321.] Rules To Give Effect To The Provisions Of Clause (14) Of Section 5
