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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Rajasthan - Subsection

Section 45(2) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(2)If the total compensation remaining due to the Intermediary after his death exceeds the sum of Rs.500/-, payment will be made only on production of a probate of his will or letter of administration of his estate or a certificate granted under the Indian Succession Act (XXXIX of 1952).