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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(2) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(2)A lease granted under section 15 of the Act shall be liable to termination, at any time without notice if it is found that the lessee has contravened any of the provisions of sub-rule (1).