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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(2)(d) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(d)the terms and conditions on which a temporary lease may be granted under section 15;
(dd)[ the powers of the Commissioner for Khudkasht Lands in respect of disposal of Khudkasht matters and the manner of holding of inquires for the allotment of Khudkasht or land in exchange of Khudkasht;] [Inserted by Rajasthan 13 of 1954.]