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18. Occupancy tenants.- Every person- (a) other than a person to whom the provisions of section 7 of the Ajmere Land and Revenue Regulation, 1877 (2 of 1877) apply, who, before the commencement of this Act, was admitted to the occupation of land and who has, before such commencement, sunk a well, reclaimed or otherwise developed such land, or (b) who was recorded in the year of settlement as tenant with a permanent right of tenancy (mazara-i-mustaqil) and has continued in possession since, shall be called an occupancy tenant.    |
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