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[Cites 0, Cited by 0] [Section 136(1)] [Section 136] [Entire Act]

State of Rajasthan - Subsection

Section 136(1)(e) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(e)Whether there is more than one holding, . an indication of the holding or holding towards the rent of which the payment has been credited,