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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(1)(b) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(b)The terms and conditions, if any, mentioned in the Sanad, Iqrarnama, or any document about the maintenance allowance payable to the Guzaredar.