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[Cites 0, Cited by 0] [Section 103(7)] [Section 103] [Entire Act]

State of Rajasthan - Subsection

Section 103(7)(b) in Rajasthan Land Revenue Act 1956

(b)"abadi" or "abadi area" or "abadi land" means the populated area of a village, town or city, and includes the site of such village, town or city, land reserved and set apart under section 92 for the development of abadi therein and land held there in for building purposes whether a building has been constructed thereon or not.