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

State of Rajasthan - Subsection

Section 3(1)(viii) in Rajasthan Land Revenue Act 1956

(viii)"Words and expressions used to denote" the possessor of any right, title or interest shall be deemed to include the predecessors and successors in right, title or interest of such person.