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[Cites 0, Cited by 0] [Section 8A(4)] [Section 8A] [Entire Act]

State of Rajasthan - Subsection

Section 8A(4)(a) in The Rajasthan Lands Summary Settlement Act, 1953

(a)that no landholder in such area shall recover rent in kind from the commencement of the agricultural year during which the order is made; and