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[Cites 0, Cited by 0] [Section 4(40)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(40)(b) in The Ajmer Tenancy and Land Records Act, 1950

(b)except as otherwise provided, a rent-free grantee, a grantee at a favourable rate of rent or a holder of village service grant, and