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[Cites 0, Cited by 0] [Section 4(13)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(13)(d) in The Ajmer Tenancy and Land Records Act, 1950

(d)the erection in the immediate vicinity of the holding, otherwise than on the village site, of a building required for the convenient or profitable use or occupation of the holding;