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[Cites 0, Cited by 0] [Section 4(7)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(7)(b) in The Ajmer Tenancy and Land Records Act, 1950

(b)any member of the proprietary body who becomes an owner of land under section 7 of the Ajmer Land and Revenue Regulation, 1877 (II of 1877), or