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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(a) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973

(a)All parcels of land held anywhere throughout the State by a person under one or more than one lease, engagement, grant or tenure, and whether cultivated personally or let or sublet by him, shall be deemed to be the holding of such person.