Section 2(viii) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(viii)"Temporary tenant" means a person holding Government land under a temporary cultivation lease sanctioned in his favour by a competent authority [on or before 15-1-1987, whether his temporary cultivation lease renewed or not or has been cancelled and such cultivators having possession on such land till the date of allotment] [[Substituted by Notification No. F.20(9) Col./98, dated 8.1.2003-Rajasthan Gazette Extraordinary Part IV-C(I), dated 25.1.2003, page 157(2). = 2003 RSCS/Part II/page 177/H. 133 for the following expression: 'on or before 15.1.87 and temporary cultivation having been continued in subsequent years'
