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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Rajasthan - Subsection

Section 45(1) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(1)If a person entitled to receive compensation, dies before any or all of the instalments of compensation are paid to him, the remaining instalments shall be paid to his legal representatives.