Section 29(2) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
(2)If there are more persons than one having interested in land held as Khudkasht immediately before the date of vesting, all such persons shall be deemed to be [co-Maliks thereof] [Substituted vide Section 5-B of Rajasthan Act No. 35 of 1960-Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 29.9.1960].[x x x] [Omitted vide Section 5-B of Rajasthan Act No. 35 of 1960-Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 29.9.1960.][x x x] [Omitted vide Section 5-B of Rajasthan Act No. 35 of 1960-Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 29.9.1960.]
