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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(2) in The Rajasthan Gram Dan Act, 1971

(2)With effect from the date on which the declaration referred to in sub-section (1) is confirmed, all rights, title and interest of any person whose declaration is so confirmed in or over lands covered by such declaration, shall, save as otherwise provided by this Act. cease and shall stand transferred to, and vest in, the Gram Sabha constituted for that Gramdan village; and thereupon the provisions of this Act. shall, as far as may be, apply, as if such declaration were confirmed under section 10.