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[Cites 0, Cited by 0] [Section 5(19)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(19)(b) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(b)any work which adds materially to the value of the holding and which is consistent with the purpose for which it was let; and subject to the foregoing provisions of his clause, shall include