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[Cites 0, Cited by 4] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(h) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(h)'Jagir land' means any land in which or in relation to which a Jagirdar has rights in respect of land revenue or any other kind of revenue and includes any land held on any of the tenures specified in the First Schedule;