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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(2)A lease or sub-lease which would be invalid but for the provisions of subsection (1) shall not remain in force for more than two years after the lessor dies or cease- to come within any 'of the description specified therein.