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[Cites 0, Cited by 0] [Section 149] [Entire Act]

State of Rajasthan - Subsection

Section 149(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(3)Such officer shall call on each of the parties to appoint and shall himself appoint, a resident of the neighbourhood as an assessor to assist in the division of the produce, or in the estimate or appraisement of the crop.