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[Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(1)(a) in The Ajmer Tenancy and Land Records Act, 1950

(a)the necessary wearing apparel, cooking utensils, beds and bedding of the defaulter, and of his wife and children and such personal ornaments as, in accordance with religious usage, cannot be parted with by any woman ;