Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(ix) in The Rajasthan Colonisation Act, 1954 (ix)"tenant" means any person holding land in a colony and includes his predecessors and successors-in-interest and transferees.
