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

State of Rajasthan - Subsection

Section 2(1)(xvii) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

(xvii)[ "Temporary Cultivation lease holder" means a person who is resident of Rajasthan and who has been a bona fide agriculturist by profession and to whom land was granted, in the Indira Gandhi Canal Colony area on a valid temporary lease under the Rajasthan Colonisation (Temporary Cultivation Lease) Conditions, 1955 or to whom land is deemed to have been let out temporarily in such area by virtue of the provisions of any law for the time being in force [xxx] [Substituted by Notification dated 18.11.1978 - Rajasthan Government Gazette, dated 21.12.1978.] or as a temporary lease holder in respect thereof in the land records (including in the relevant revenue records of the former Jagirdars, in case of resumed Jagirs) and who despite the determination of his temporally lease is continuously holding over such land by payment and acceptance of rent and is cultivating it personally up to the extension of these rules to any area of the Indira Gandhi Canal Colony;]