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[Cites 0, Cited by 0] [Section 5(22)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(22)(b) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(b)land, if any, held in the Abu area as Jagir as defined in clause (vi) of subsection (1) of section 2 of the Bombay Merged Territories and Areas (Jagir Abolition) Act, 1953 (Bombay Act 39 of 1954).