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[Cites 0, Cited by 0] [Section 211] [Entire Act]

State of Rajasthan - Subsection

Section 211(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(2)Nothing in sub-section (1) shall affect any local usage or special contract by which a co-sharer is entitled to receive separately the whole or his share of the rent payable by a tenant.