Section 22(2)(c) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(2)(c) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(c)[ preclude the Government from remitting wholly or in part any loans advanced to the jagirdar by the Government and utilised by the jagirdar for the economic or agricultural development of his jagir lands other than khudkasht lands:

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State of Rajasthan - Subsection

Section 22(2)(c) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952