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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2)(e) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959

(e)all rents and cesses in respect of any holdings in such estate for any period after the date of vesting, which, but for such vesting, would have been payable to the Zamindar or Biswedar, shall vest in and be payable to the State Government,and any payment made in contravention of this clause shall not be a valid discharge of the person liable to pay the same;