Section 3(6)(c) in The Rajasthan Land Revenue (Duties of Tehsildars and Naib-Tehsildars) Rules, 1958

[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

(c)all cases in which the condition o which a Jagir or Revenue-Free Grants was made has been broken: or the term of such grant has expired;

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