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[Cites 0, Cited by 0] [Section 22(5)] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(5)(b) in The Rajasthan Bhoodan Yagna Act, 1954

(b)where such land has in pursuance of Bhoodan Yagna been granted to any person it shall, with effect from the date of grant be deemed further to have been granted to the grantee under and in accordance with the provisions of Section 23.