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[Cites 0, Cited by 0] [Section 15AAA(3)] [Section 15AAA] [Entire Act]

State of Rajasthan - Subsection

Section 15AAA(3)(a) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(a)was a tenant of land or otherwise than as a sub-tenant or a tenant of Khudkasht and was recorded as such in the annual registers then current, or