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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(6)(b) in The Rajasthan Land Revenue (Duties of Tehsildars and Naib-Tehsildars) Rules, 1958

(b)all cases in which Jagirs or Revenue-Free Grants laps to Government by the death of the incumbent or otherwise: