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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Rajasthan - Subsection

Section 8A(5) in The Rajasthan Lands Summary Settlement Act, 1953

(5)An order stopping the recovery of rents in kind under this section shall be passed only if such rents for the kharif harvest of the year in which it is passed have not been realised.