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

State of Rajasthan - Subsection

Section 2(m) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(m)'rent' means anything which is payable in cash or in kind or partly in cash and partly in kind on account of the use or occupation of land or on account of any right in land and includes any income from the natural produce of land.