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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Rajasthan - Subsection

Section 61(4) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(4)Where any holding is entered upon and taken possession of under sub-section (2) , it may, subject to the provisions of section 62, be let to another tenant or cultivated personally by the landholder.