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[Cites 0, Cited by 2] [Section 5(2)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2)(b) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959

(b)the right, title and interest of the Zamindar or Biswedar and of every person claiming through him, in such estate, including land (cultivable, waste or barren) grove-land, grass land or birs, scrub jungle, forests, trees, fisheries, hills, wells, tanks, ponds, water courses and channels, ferries, pathways, village sites, abadi sites, hats, bazars, meals and mela grounds, and in all sub-soil therein, including rights, if any, in quarries and mines whether being worked or not and in all mineral and mineral products, shall cease and be vested in the State Government, free from all encumbrances,for the purposes of the State, and every mortgage, debt or charge on any such right, title or interest shall be a charge on the amount of compensation payable to the Zamindar or Biswedar under this Act;