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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(5) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(5)Without prejudice to the provisions contained in sub-section (4-E), if the mortgages does not so re-deliver the possession of the land mortgaged, he shall liable to ejectment in accordance with Section 183-A.