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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(ix) in The Rajasthan Colonisation (Mahi Project Government Lands Allotment and Sale) Rules, 1984

(ix)"Landless Agriculturist" means a person who is a resident of Rajasthan and has been by profession, a bonafide agriculturist or a bonafide agricultural labourer, having agriculture as the primary source of his income and who either does not hold any land anywhere in India or holds land less than 25 bighas, but does not include a temporary cultivation lease holder: