Section 2(vii) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955
(vii)"Tenure land" means land held under Proprietary, Mauroosie or Khatedari rights and Khalas composed of such lands and a person holding land, under all or any of the aforesaid rights shall be termed as "tenure-khala" and "tenure tenant" respectively.
