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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Rajasthan - Subsection

Section 75(1) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(1)If during any proceedings under the Act any question arises whether any land included in the Estate is a Bir or a Forest or is situated in a Bir or a Forest or as to the limits of the Bir or Forest, it shall be referred to the Collector for determination under Section 76.