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 2] [Entire Act] State of Rajasthan - Subsection Section 2(ii) in The Rajasthan Kasar Bhom Abolition Act, 1961 (ii)"rent and "estate-holder" have the same meanings as are assigned to them by section 5 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955).
