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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(2)(i) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954

(i)in places where full proprietary rights in land exist, the land so allotted to the Khatedar tenant and the landholder shall be held by each of them respectively in such right, and