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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(3)(a) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964

(a)A landless person or agricultural laborer who is in possession of the land under a transfer by the landowner which is not recognised under clause (i) of section 7A or which is null and void under clause (ii) of the said section.