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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(g) in The Rajasthan Colonisation Act, 1954

(g)land within the abadi area vesting in a local authority or land recorded and set apart for the development of abadi or of mandis or for other public or municipal purposes, and includes benefits to arise out of such land and things attached to the earth or permanently fastened to anything attached to the earth;]