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State of Rajasthan - Section

Section 19 in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973

19. Tenure.

- On payment of full price of land by an allottee, his allotment shall be on Khatedari tenure and he shall become entitled to all the rights and subject to all the liabilities of a khatedari tenant under the Rajasthan Tenancy Act, 1955.