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

State of Rajasthan - Subsection

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

(q)"village" means a village entered as such in the revenue records, and includes any compact part of such village in which there is a cluster of habitations, whether called a hamlet, thok, patti, dhani, pura, fala, wada, bas, nagla or by a similar other expression.