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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 2(r) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(r)"Rent" means whatever is lawfully payable by a tenant to the Land Lord in cash or in kind or partly in cash and partly in kind, whether as a fixed quantity of produce or as a share of produce on account of the use or occupation of land or on account of any right in land but shall not include land revenue ;