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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(2) in The Ajmer Tenancy and Land Records Act, 1950

(2)Such application shall be made--in case of clause (a) of sub-section (1), within six months of the expiry of the period of two years ; andin case of clause (b) of sub-section (1), within six months of the land being used for any other purpose.