Section 1 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
1.
(1)(a)These rules may be called the Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955.(b)They shall come into force at once.(2)In these rules, unless there is anything repugnant in the context:-(a)"Act" means the Ajmer Abolition of Intermediaries and Land Reforms Act, 1955 (III of 1955).(b)"Section" means a section of the Act.(c)"Schedule" means the schedule of the Act.Chapter - II Abolition of Intermediaries and Equation of their Rights
