Section 49(2)(b) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Rajasthan - Subsection

Section 49(2)(b) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(b)The Khasra Nos. and areas of the plots of Niji-Jot which have been in the possession of sub-tenants for less than three years on the date of vesting.

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State of Rajasthan - Subsection

Section 49(2)(b) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955