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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(1)(b) in The Rajasthan Jagirdars Debt Reduction Act, 1956

(b)shall be also executable, in addition to and without prejudice to every other remedy to which the decree-holder may be entitled under the decree or law for the time being in force, against the rehabilitation grant payable in respect of the jagir lands of the judgment-debtor, subject to the said formula.