Section 2(1)(p) in The Rajasthan Gram Dan Act, 1971

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State of Rajasthan - Subsection

Section 2(1)(p) in The Rajasthan Gram Dan Act, 1971

(p)"resident" means a person who ordinarily resides in a village and includes a person who has got a residential house in that village in which he resides occasionally owing to his being employed or otherwise engaged elsewhere and "seside" shall be construed accordingly; and

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State of Rajasthan - Subsection

Section 2(1)(p) in The Rajasthan Gram Dan Act, 1971