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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(5) in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963

(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.