Section 14(2)(iii) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2)(iii) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

(iii)the amount of gross income from his estate calculated in accordance with, and the details of such income from various sources specified in the Schedule:

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State of Rajasthan - Subsection

Section 14(2)(iii) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963