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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(3)(v) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

(v)Khasra numbers, area and the land revenue or rent payable on any land held by the intermediary as tenant in any village outside his estate in Form II Part B.