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

State of Rajasthan - Subsection

Section 2(vi) in The Rajasthan Lands Summary Settlement Act, 1953

(vi)"sayar" means whatever is to be paid or delivered by a lessee or licensee on account of the right of gathering produce forest rights, fisheries and the like and includes irrigation charges;