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

State of Rajasthan - Subsection

Section 2(b) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955

(b)a person who has sold, or otherwise transferred the whole or part of the land held by or allotted to him, other than land transferred to or acquired by the Government or statutory bodies, and thereby reduces the size of his holding to become landless tenant.]