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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1)(xxvi) in The Rajasthan Minor Mineral Concession Rules, 1986

(xxvi)"Tenant" means the Tenant as defined in the Rajasthan Tenancy Act; 1955 (Rajasthan Act 3 of 1955) and includes agricultural worker and village artisan [;] [Substituted by Rajasthan Gazette Extraordinary dated 09/10/2012]