Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(i) in The Rajasthan Lands Summary Settlement Act, 1953 (i)"holding" means a parcel or parcels land under one lease or engagement or, in the absence of such lease or engagement, under one tenure:
