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

State of Rajasthan - Subsection

Section 2(j) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

(j)[ All words and expressions used in this Act, to denote the person in possession of any right, title or interest in estate shall be deemed to include the predecessor and successor in right, title or interest of such person.] [Inserted by Rajasthan 15 of 1975.]