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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(g) in The Rajasthan Gram Dan Act, 1971

(g)in the case of land subject to any lease subsisting immediately before it was donated, the Gramdan Kisan shall have the right to recover possession thereof in accordance with the provisions of any law for the time being in force relating to land tenures as if he continued to be the lessor thereof, and pending termination of the lease, he shall also have the right to recover the rent payable by the lessee in respect of such land;