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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Rajasthan - Subsection

Section 66(2) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(2)Permission to dispose of the land granted under sub-rule (1) may be made conditional upon the transferee becoming a member of the Farm. If such condition is imposed the transferee shall become a member of the Farm.