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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(d) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

(d)"inventory" means the inventory of the private properties of the Ruler prepared in pursuance of Article XII of the Covenant and finally approved by the Government of India;