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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(2) in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963

(2)In calculating the extent of land held by a family or by an individual person the share of the member of the family or of the individual person in the land held by an Hindu undivided family, shall be taken into account.