Section 2(2) in The Rajasthan Land Revenue (Allotment and Conversion of (X X X) Land For Establishment of Brick Kilns) Rules, 1987
(2)Words and expressions defined in the Rajasthan Tenancy. Act, 1955 (Rajasthan Act No. 3 of 1955) and the Rajasthan Land Revenue Act. 1956 (Rajasthan Act 15 of 1956) shall wherever used in these rules be construed to have the meanings assigned to them by the said Acts.
