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[Cites 0, Cited by 1] [Section 22(1)] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(1)(g) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(g)the right, title and interest of the jagirdar in all buildings, on jagir lands used for schools, [and hospitals not within residential compounds] [Substituted by Rajasthan 13 of 1954.] shall stand extinguished and such buildings shall be deemed to have been transferred to the Government;