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[Cites 0, Cited by 0] [Section 24A(1)] [Section 24A] [Entire Act]

State of Rajasthan - Subsection

Section 24A(1)(b) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954

(b)any land which is not evacuee property [x x x] [Omitted by Rajasthan Act 23 of 1959.] is or has been included in any holding [or is or has been exchanged for some other land] [Inserted by Rajasthan Act 23 of 1959.] which is evacuee property, then, as from the date of the coming into force of the scheme, such land shall be deemed to be evacuee property [x x x] [Omitted by Rajasthan Act 23 of 1959.],