Section 2 in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956
2. Definitions.
(1)In these rules, the expression 'Act' means the Rajasthan Land and Reforms and Resumption of Jagirs Act, 1952 (No. VI of 1952), as amended from time to time and the expression 'Form' means a form annexed to these rules.(2)In these rules, unless the context otherwise requires, words and expressions defined in the Act shall bear the meaning assigned to them under the Act.Chapter-II Payment of Compensation
