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 0] [Section 4(40)] [Section 4] [Entire Act] Union of India - Subsection Section 4(40)(c) in The Ajmer Tenancy and Land Records Act, 1950 (c)a person to whom only the right to cut grass or to graze cattle is granted, whether with or without consideration; and