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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(2)(iv) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(iv)the amounts which are required to be deducted fro the said gross income in accordance with the second Schedule for the computation of net income of the jagirdar;