Section 14 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

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State of Rajasthan - Section

Section 14 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

14. Classes of tenants

For the purposes of this Act, there shall be the following classes of tenants, namely:

(a)Khatedar tenants, (aa) Maliks, and

(b)Tenants of Khudkasht, and

(c)Gair Khatedar tenants.