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

State of Rajasthan - Subsection

Section 61(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(3)If any holding is entered upon and taken possession of in contravention of the provision of this section, the tenant thereof shall be deemed within the meaning of section 186 to have been ejected therefrom otherwise than by process of law or in contravention of the provisions of this Act.