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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Rajasthan - Subsection

Section 52(2)(a) in The Rajasthan Soil and Water Conservation Act, 1964

(a)the manner in which any owner, holder or occupier of land shall, in cases other than those falling in sub-clause (i) of clause (a) of section 2, be declared a beneficiary;