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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(3)(ii) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

(ii)All arrears of revenue, cesses and other dues in respect of any such estate due from the intermediary or his predecessor-in-interest for any period prior to the date of vesting vide clause (g) (ibid).