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[Cites 0, Cited by 0] [Section 4(21)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(21)(i) in The Ajmer Tenancy and Land Records Act, 1950

(i)in case of land in respect of which an istimrari sanad has been granted, any person by whom an estate, a village, or a portion of an estate or village is held, whether under a separate engagement to pay revenue or otherwise;