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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

(1)Every estate shall be liable to the payment of land revenue to the Government as from the 1st day of April, 1963 and till the day immediately preceding its acquisition.