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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(27) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(27)"Occupied land" shall mean land which for the time being has been let out to, and is in the occupation of, a tenant and shall include khudkasht, and "unoccupied land" shall mean land which is not occupied;