Section 3 in The Rajasthan Jagir Lands Resumption (Validating) Act, 1957
3. Amendment of section 2 of Rajasthan Act VI of 1952.
- For clause (n) of section 2 of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (Rajasthan Act VI of 1952), the following shall be substituted, namely :-"(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-fourth of such village or other area."
