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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(b) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955

(b)"The date of commencement of the lease" shall, unless provided otherwise in the order sanctioning the lease, means the date on which the initial order sanctioning the lease was made over to the lessee by way of a Ghair Khatedar tenant;