Section 2(d) in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973
(d)Words and expressions defined in the [Act] or in the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) or in the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956), wherever used herein, be construed to have the meanings assigned to them by the [Act] or by the said Acts, as the case may be.
