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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(3)(viii) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

(viii)Particulars of all transfers referred to in sub-section (1) of Section 7 and of all agreements or contracts referred to in sub-Section the first of January 1953 if the statement in Form V pertaining to the same has not already been submitted as required by Rule 10.