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[Cites 0, Cited by 0] [Section 5(19)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(19)(a) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(a)a dwelling house erected. on the holding by the tenant for his own occupation or a cattle-shed or a storehouse or any other construction for agricultural purposes erected or set up by him on his holding;