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

State of Rajasthan - Subsection

Section 2(1)(xviii) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

(xviii)"Tenure land", "Tenure khata" and "Tenure tenant" shall respectively mean land held under Khatedari rights of land allotted on a permanent basis, a khata comprising such land and a person holding such land under any of the aforesaid rights.