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[Cites 0, Cited by 0] [Section 4(7)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(7)(a) in The Ajmer Tenancy and Land Records Act, 1950

(a)any person who is recorded as plot-proprietor in the settlement khewat of 1874 and is continuously so recorded since, or who, but for an error or omission, would have been so continuously recorded; or