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

State of Rajasthan - Subsection

Section 2(g) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

(g)"landowner" means the Ruler of a Covenanting State in Rajasthan holding an estate under and in accordance with the settlement of his personal or private properties made in pursuance of the Covenant and finally approved by the Central Government;