Section 2(m) in The Rajasthan Jagirdars Debt Reduction Act, 1956
(m)"secured debt" means a debt secured by mortgage of jagir land or jagir lands and other immovable property;(mm)[ "Sironj area" means the territory comprised in the Sironj sub-division of Kota district in the State of Rajasthan as it existed immediately before the first day of November, 1956] [Substituted by the Rajasthan Act 1 of 1958.];(mmm)"State" or "State of Rajasthan" means the State of Rajasthan as formed by section 10 of the States Reorganization Act, 1956 (Central Act 37 of 1956)];
