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[Cites 0, Cited by 0] [Section 5(26)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(26)(iv) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(iv)for the purposes of Chanter IX' and X, and ijaradar or Thekadar, and