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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(20) in The Ajmer Tenancy and Land Records Act, 1950

(20)"landholder" means the person to whom rent is, or, but for a contract, express or implied, would be, payable, and includes shamlal committee created or recognised under the provisions of section 180;