Section 19(2)(iv) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

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State of Rajasthan - Subsection

Section 19(2)(iv) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(iv)Where and to the extent such declaration as aforesaid is made in favour of the tenant of Khudkasht or sub-tenant referred to in sub-section (1-AA) , the Assistant Collector having jurisdiction shall on the application of any person entitled to any benefit by way of restitution, cause such restitution to be made as will place the person in the position to which he would be entitled as a result of the aforesaid declaration having been made in his favour excepting any claim to mesne profits, of any, for the period during which such person remained out of.possession, or compensation in any form whatsoever; and for this purpose, the Assistant Collector may make such orders as are just and reasonable and are required in the circumstances of the case.

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State of Rajasthan - Subsection

Section 19(2)(iv) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955