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[Cites 0, Cited by 0] [Section 258(2)] [Section 258] [Entire Act]

State of Rajasthan - Subsection

Section 258(2)(vi) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(vi)as to the principles on which the part of the holding from which a tenant is to be ejected may be determined and the determination of such part;