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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Rajasthan - Subsection

Section 103(7) in Rajasthan Land Revenue Act 1956

(7)Land within the Abadi area vesting in a local authority or land reserved and set apart for special purposes under section 92, and includes benefits to arise cut of such land and things attached to the earth or permanently fastened to anything attached to the earth; and
(b)"abadi" or "abadi area" or "abadi land" means the populated area of a village, town or city, and includes the site of such village, town or city, land reserved and set apart under section 92 for the development of abadi therein and land held there in for building purposes whether a building has been constructed thereon or not.