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[Cites 0, Cited by 0] [Section 258(2)] [Section 258] [Entire Act]

State of Rajasthan - Subsection

Section 258(2)(ix) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(ix)for the guidance of officer in executing a decree for arrears of rent by sale of the interest of a tenant in a holding or a part of such holding ;