Section 2(i) in The Rajasthan Kasar Bhom Abolition Act, 1961
(i)"Kasar Bhom" means the right, recognised by local custom or by some order of the State Government or of the Ruler of Government of a covenanting State or by the judgment, decree or decision of a civil or revenue court or of a revenue officer including a settlement officer, of a person, other than an estate-holder or his co-sharer or co-sharers, to receive, whether ex-gratia or in lieu of some pre-existing right or of some service to be rendered, payment of a specified fraction of rent recoverable from tenants: and "Kasar Khwar" means the person entitled to receive the whole or a share of the total amount of Kasar Bhom; and
