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[Cites 0, Cited by 0] [Section 4(7)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(7)(c) in The Ajmer Tenancy and Land Records Act, 1950

(c)any person who becomes, or is declared, a biswadar under the provisions of this Act, and includes a person admitted to the occupation of land under a lease guaranteeing hereditary rights of ownership and enjoyment on condition of his permanently developing such land by sinking a well or otherwise, and who accordingly developed such land and was, before the commencement of this Act, recorded as plot-proprietor thereof in the khewat;