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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(1)(c) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(c)all rents and cesses in respect of any holdings (including any land leased by or on behalf of the jagirdar for any purpose other than agriculture) in the jagir land for any period after the date of resumption which, but for such resumption, would have been payable to the jagirdar, shall be payable to the Government;