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State of Rajasthan - Section

Section 6 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

6. Possessors of rights, etc. include their predecessors and Successors

— All words and expressions used in this Act to denote the person in possession of any right, title or interest in land shall unless the context otherwise requires, be deemed to include the predecessors and successors in rights, title or interest of such person.