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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(2)(b) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(b)Area and land revenue or rent of the holding or holdings held by the Intermediary as tenant in any village outside his estate.