Section 1(2) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955
(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
