Section 20(2)(a) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(2)(a) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(a)furnish a copy thereof to the tenant of Khudkasht or sub-tenant concerned, and require him by notice to submit objections, if any, to the claim within thirty days of the receipt of the notice, and

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State of Rajasthan - Subsection

Section 20(2)(a) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955