Section 2(kk) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
(kk)[ 'occupied land' means land which for the time being has been let out to, and is in the occupation of, tenant and includes Khudkasht; and 'unoccupied land' means land which is not occupied;] [Inserted by Rajasthan of 1955.]
