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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(3)(d) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964

(d)A landless person or agricultural laborer residing in the village in which the land vested is situated and who does not hold any land whether in his own name or in the name of any member of his joint family.