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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(2) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(2)The amount deducted under sub-section (2) of Section 16 shall be paid the same number of instalments in which the amount of compensation is paid to the intermediary from whom the Quzaredar is entitled to receive maintenance allowance.