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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(1)(ii) in Rajasthan Land Pooling Schemes Act, 2016

(ii)where a plot is subject to a mortgage with possession or to a lease, the Land Pooling Officer shall determine in what proportion the mortgagee or lessee on the one hand and the mortgagor or lessor on the other hand shall pay such contribution;