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

State of Rajasthan - Subsection

Section 2(ii) in The Rajasthan Lands Summary Settlement Act, 1953

(ii)"land" means land which is let or held for agricultural purposes or for purposes subservient thereto and includes land occupied by houses or enclosures situated on a holding as well as a tank or other land covered with water which may be used for the purpose of irrigation or growing singhara or other similar produce but does not included abadi land;