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[Cites 0, Cited by 0] [Section 151] [Entire Act]

State of Rajasthan - Subsection

Section 151(b) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(b)in the absence of any such agreement, such agreement, if such instalments and dates have been determined and recovered during settlement, the instalments and date's so determined and recorded.