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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(1)(a) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(a)the right, title and interest of jagirdar and of every other person claiming through him *[x x x] in his jagir lands, including forests, trees, fisheries, wells, tanks, ponds, water channels, ferries, pathways, village sites, hats, bazaars and me la grounds and mines and minerals whether being worked or not, shall stand resumed to the Government free from all encumbrances;