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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(3)(m) in Rajasthan Farmers' Participation in Management of Irrigation System Act, 2000

(m)'Land Owner' means a person recorded as tenant / sub-tenant of land in the record of rights prescribed, prepared and maintained under the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956) and rules made there under;