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State of Rajasthan - Section

Section 58 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

58. Suit to set aside surrender

— (1) A landholder to whom a notice has been sent under section 56 or section 57. may institute a suit to have such notice declared invalid.
(2)If no such suit is instituted. the landholder shall be deemed to have accepted surrender.