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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Rajasthan - Subsection

Section 58(1)(b) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955

(b)the character in which the applicant claims to eject the tenant, e.g. whether as an estate holder, or a grantee at a favourable rate of rent, or as a tenant-in-chief who has sublet the land from which ejectment is sought;