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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(1) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973

(1)On and from the commencement of this Act, it shall not be lawful for any person to acquire by purchase, gift, mortgage, assignment, lease, surrender, devolution, bequest or otherwise any land so as to affect an increase to the extent of his holding over the ceiling area applicable to him.