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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Rajasthan - Subsection

Section 72(2) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(2)The Officer or any authority while making a survey or taking measurements or doing any other act on any land in the estate under clause (b) of Section 70 shall act in such a way as not to cause any damage to standing crops, fencing and other construction on the land.