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State of Rajasthan - Section

Section 73 in Rajasthan Land Revenue Act 1956

73. Delivery of Possession of Immovable property.

- If possession of immovable property is adjudged, the Court or officer making the order may deliver possession in the same manner, and with the same powers in regard to all contents, resistance and the like, as may be lawfully exercised by the Civil Court in execution of their own decrees.