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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(xx) in Rajasthan Panchayati Raj Act, 1994

(xx)"Public Land" or Common Land" means land which is not in exclusive possession and use of any individual but is used by the in habitants of local area commonly;