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[Cites 0, Cited by 0] [Section 5(22)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(22)(d) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(d)Jagir land as defined in clause (vii) of sub-section (2) of the Madhya Bharat Abolition of Jagirs, Act, Samvat 2008 (Madhya Bharat Act 28 of 1951) , if any, held in the Sunel area;