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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(w) in The Rajasthan Police Act, 2007

(w)"tenant" for the purposes of this Act, means a persons to whom a house or premises or part thereof has been let out, whether a lease or rent deed has been executed or not; and