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

State of Rajasthan - Subsection

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

(h)"settled" when used with reference to a village or any other area, means the village or other area in respect of which settlement, or resettlement, of rent or revenue or both has been made; [x x x] [Omitted by Rajasthan 15 of 1975.]