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State of Rajasthan - Section

Section 54 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

54.

Any person having a prior right under sub-section (1) of Section 34 to purchase the land proposed to be sold shall lose his right of priority unless within the months he from the date of such notice he or his agent pays or tenders the price aforesaid to the person so proposing to sell the land.