Section 2(20) in Saurashtra Land Reforms Act, 1951
(20)"Mul-girasia" means any person who was recognised as such either by the late Rajasthanik Court, the late Political Agency, or the late Western India States Agency, or any heir or successor of such person, provided that where the great-grand-father, grand-father or father of any Mul-girasia is alive, only the great-grand-father, grand-father or father, as the case may be, who is alive shall be deemed to be a Mul-girasia for the purposes of this Act;
