Section 2(g) in The Rajasthan Land Tax Act, 1985

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

(g)"land" means land held or used for-

(i)excavating, extracting, removing or utilising any ore or mineral;

(ii)growing, collecting or receiving any forest or horticultural produce;

(iii)any industrial or commercial purpose: or

(iv)any other purpose-

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