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[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

State of Rajasthan - Subsection

Section 75(2)(b) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(b)other lands in his possession. compensation shall be determined with reference to the extent to which the land mentioned in clause (a) has been benefited by such improvement.