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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(1)by posting copies of the proclamation at his court house, at the Tehsil building and at some conspicuous place in or near the village or villages in which the estate or estates to be acquired are situated, and