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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Rajasthan - Subsection

Section 49(2)(d) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(d)The Khasra Nos. and the areas of the plots of land which the Intermediary wants to be allotted to him for making up the minimum area in his personal cultivation with the name of the village and Tehsil in which the land is situated.