Section 19(2)(ii) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

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State of Rajasthan - Subsection

Section 19(2)(ii) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(ii)Where no application referred to in clause (i) has been made by the tenant of Khudkasht or the sub-tenant to whom the rights of Khatedar tenant accrued under sub-section (1AA), the Assistant Collector having jurisdiction may on his own motion or otherwise within one year of the said date and after making an inquiry in the same manner as is prescribed for an inquiry under subsection (5) of section 15 and after affording a reasonable opportunity to the parties of being heard and on being satisfied that Khatedari rights accrued to such tenant of Khudkasht of sub-tenant under sub-section (1AA), issue a declaration to that effect.

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State of Rajasthan - Subsection

Section 19(2)(ii) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955