Section 2(i) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

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State of Rajasthan - Subsection

Section 2(i) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(i)[ 'Khudkasht' means any land cultivated personally by a Jagirdar and includes- [Substituted by Rajasthan 13 of 1954.]

(i)any land recorded as Khudkasht, Sir, or Hawala in settlement records, and

(ii)any land allotted to a Jagirdar as Khudkasht under Chapter IV];