Section 5(43)(b) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

[Cites 0, Cited by 0] [Section 5(43)] [Section 5] [Entire Act]

(b)In the Ajmer area, an ex-proprietary tenant or an occupancy tenant or a hereditary tenant or a non-occupancy tenant or a Bhooswami or a Kashtkar,

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