Section 10(1)(a) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(1)(a) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

(a)

(i)all open enclosures in the possession of the landowner used for agricultural or domestic purposes,

(ii)all private buildings, places of worship, and wells situated in, and trees standing on, lands, included in such enclosures or house-sites, as are specified in clause (i) above, or land appertaining to such buildings or places of worship,

(iii)all groves, wherever situate, belonging to or held by the landowner or any other person,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 10(1)(a) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963