Section 2 in Rajasthan Revenue Laws (Extension) Act, 1957
2. Definitions.
In this Act, unless the subject or context otherwise requires, (i)"appointed day" means the date appointed by notification issued under sub-section (2) of section 1 for the commencement of this Act and;(ii)"Rajasthan Revenue Laws" means the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) and the Rajasthan Revenue Act, 1956 (Rajasthan Act 15 of 1956) as in fore in the pre-reorganisation State of Rajasthan.
