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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Rajasthan - Subsection

Section 129(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(2)Every order abating or enhancing rent under this section shall take effect from such date not preceding the beginning of the agricultural year next following the year in which the order was passed as the officer passing it may direct.