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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(31) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(31)"Registered" shall mean registered under the Indian Registration Act, 1908 (Central Act XVI of 1908) and shall include "attested" under the provisions of section 33 of this Act;