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State of Rajasthan - Section

Section 250 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

250. Joinder of parties in certain cases

— In any suit under section 246 or section 247 or section 248 or section 249 the plaintiff may sue any number of persons collectively and in such a case the decree shall specify the extent to which each of persons is affected thereby.