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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Rajasthan - Subsection

Section 77(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(2)The entry in the register shall be conclusive proof of the amount of outlay in any subsequent proceedings between the parties to the application or their successors in interest in respect.of the cost of the work.