Section 2(3)(u) in Saurashtra Gharkhed, Tenancy Settlement And Agricultural lands Ordinance, 1949

[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

(u)"tenant" means an agriculturist who holds land or lease and includes a person who is deemed to be a tenant under the provisions of this Ordinance;

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