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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(2)(a) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(a)Compensation for the acquisition of Khatedari rights in the land shall be payable to the person who immediately before the commencement of this Act had rights of transfer in such land, and