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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(k) in The Rajasthan Gram Dan Act, 1971

(k)"holder" in relation to any land means a Khatedar or Ghair Khatedar tenant and where the land is under a sub-lease or a mortgage, the tenant-in chief and sub-tenants, and mortgagor and mortgagee, jointly, as the case may be;