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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2)(i) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959

(i)all groves wherever situated and recorded in the annual registers before the date of vesting as belonging to and being held by the Zamindar or Biswedar or other person and the land under such groves shall be deemed to be settled with him by the State Government on such terms and conditions as it may determine, and