Section 2(n) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(n)[ 'settled', when used with reference to a village or any other area, means the village or other area to which the rent- rates determined during settlement operations have been made applicable, whether prospectively or retrospectively, and the whole of such village or other area shall be deemed, for the purposes of this Act and the rules and orders made thereunder, to be so settled if such rates have been made so applicable to not less than three-fourths of such village or other area;] [Substituted by Rajasthan 36 of 1957.]
