Section 66(1)(iii) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

[Cites 0, Cited by 0] [Section 66(1)] [Section 66] [Entire Act]

State of Rajasthan - Subsection

Section 66(1)(iii) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(iii)if he intends to take up his residence in a place other than the village in which the Farm is situated and from where he will not be able to take part in agricultural operations on the Farm; ,

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State of Rajasthan - Subsection

Section 66(1)(iii) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955