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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(i) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(i)All suits and proceedings whether of the first instance, appeal or confirmation or revision for ejectment from the land in any acquired estate pending in any court on the date of vesting except where the plaintiff, appellant or applicant, as the case may be, is himself a tenant or a sub-tenant.