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[Cites 0, Cited by 0] [Section 5(5)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(5)(d) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959

(d)operate as a bar to the recovery by the Zamindar or Biswedar by any process of law which, but for this Act, would, be available to him of any sum which is legally due to him by virtue of his right, title or interest in his estate in respect of any period prior to the date of vesting: