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[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(2)(b) in The Ajmer Tenancy and Land Records Act, 1950

(b)who is to manage the holding for the benefit of the person on whom, in the event of the tenant's death, the tenant's interest would devolve,