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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Rajasthan - Subsection

Section 71(b) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(b)to make any improvement detrimental to any land which is not included in the holding to be benefited to such improvement unless such tenant or landholder has obtained the written consent of the landholder. or as the case may be. of the State Government and also of the tenant. of any such land.