Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 225] [Entire Act] State of Rajasthan - Subsection Section 225(4) in Rajasthan Land Revenue Act 1956 (4)The expression "holder" in this Chapter means person in possession for his own benefit and includes a mortgagee and a lessee of the holder's rights.
