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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Rajasthan - Subsection

Section 73(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957

(ii)The period for which the cultivator has been in possession shall also be entered in this column after the name, parentage, etc. If the exact period of cultivation is not known and the tenant has been in possession for a long time the term of possession will be entered as "Qadim".