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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(4) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959

(4)Where the Zamindar or Biswedar relies on any documents (whether or not in his possession or power) as evidence in support of any particulars contained in such statement, he shall annex thereto a list of such documents.