Section 12(1)(iv) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

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State of Rajasthan - Subsection

Section 12(1)(iv) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(iv)shall, on final determination of the application under section 14 of the Act, surrender the land so let out except such portion thereof, if any. as may be allotted to him permanently as Khudkasht, and

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State of Rajasthan - Subsection

Section 12(1)(iv) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954