Section 4(n) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
(n)[ "Landless tenant" means a bona fide agriculturist by profession who cultivates or can reasonably be expected to cultivate land personally and does not hold any land or holds less than 25 bighas of irrigated or 50 bighas of un-irrigated land under proprietary, Mauroosie or Khatedari rights or in any other capacity, in his own name or in the name of any member of his joint family: [Substituted by Notification dated 07.05.1970-Rajasthan Gazette, dated 07.05.1970.]
