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State of Rajasthan - Section

Section 19 in The Rajasthan Colonisation Act, 1954

19. Power to abrogate conditions.

- The State Government may, at any time, by notification in the [Official Gazette] [Substituted by Rajasthan Act No. 27 of 1957.] abrogate any of the limitations and obligations imposed upon tenants as part of the conditions of their tenure.