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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(f) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955

(f)[ "Tenant" means any person holding land in a colony and includes his predecessors and successors in-interest and transferees; and] [Substituted by Notification dated 21.05.1971-Rajasthan Gazette, dated 20.04.1972.]