Section 49(2)(c) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Rajasthan - Subsection

Section 49(2)(c) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(c)The Khasra No. and area of each plot held by the Intermediary as a tenant in any village outside his estate, and the amount of revenue or rent payable by him in respect of the tenancy holding held by him in each village.

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State of Rajasthan - Subsection

Section 49(2)(c) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955