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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(k) in The Bonded Labour System (Abolition) Ordinance, 1975

(k)"land holder" means a person in actual possession of the land, whether as an owner or a tenant or sub-tenant or as mortgagee in possession or licensee or otherwise, and includes a person who is likely to be benefited by the works; and the expression "land holding" shall be construed accordingly;