Section 2(xi) in The Rajasthan Colonisation (Indira Gandhi Canal Project Government Land Allotment and Sale) Rules, 1967
(xi)"Tenure land", "Tenure Khata" and "Tenure Tenant" respectively mean land held under proprietary, mourusi and Khatedari rights, khatas comprised of such land, and a person holding such land under all or any of the aforesaid tenures.
