Section 32(69) in Rajasthan General Clauses Act, 1955
(69)"Rule" in relation to an Indian State shall mean the Prince, Chief or other person by whom any such Covenant or agreement as is referred to in clause (1) of Article 291 of the Constitution was entered into and who for the time being is recognised by the President as the Ruler of the State, and includes any person who for the time being is recognised by the President as the successor of such Ruler;
