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[Cites 0, Cited by 0] [Section 24A(1)] [Section 24A] [Entire Act]

State of Rajasthan - Subsection

Section 24A(1)(a) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954

(a)any land which is evacuee property [x x x] is or has been included in any holding [or is or has been exchange for some other land] [Inserted by Rajasthan Act 23 of 1959.] which is not evacuee property then, as from the date of the coming into force of the scheme, such land shall cease to be, or as the case may be, be deemed to have ceased to be, evacuee property [x x x] [Omitted by Rajasthan Act 23 of 1959.] and