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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Rajasthan - Subsection

Section 60(4) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(4)A tenant who ceases to cultivate and leaves the neighbourhood otherwise than in accordance with the provisions of sub-section (1) , shall be presumed to have abandoned his holding.