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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1)(vi) in Rajasthan Agricultural Loans Act, 1956

(vi)such other works as the State Government may, from time to time, by notification in the Official Gazette, declare to be improvements for the purposes of this Act, but shall not include such temporary wells, water channels bunds enclosures or other works as are made by tenants in the ordinary course of cultivation.