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[Cites 0, Cited by 0] [Section 251A(1)] [Section 251A] [Entire Act]

State of Rajasthan - Subsection

Section 251A(1)(a) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(a)a tenant intends to lay an underground pipeline through the holding of another khatedar for the purpose of irrigation of his holding; or