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[Cites 0, Cited by 0] [Section 142] [Entire Act]

Union of India - Subsection

Section 142(2) in The Ajmer Tenancy and Land Records Act, 1950

(2)From the date of the notification every such estate or group of estates or other area shall be held to be under record, or rent-rate operations or both, as the case may be, until the issue of another notification, declaring such operations to be closed therein.