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[Cites 0, Cited by 0] [Section 176A] [Entire Act]

State of Rajasthan - Subsection

Section 176A(1) in Rajasthan Land Revenue Act 1956

(1)When any district or other local area is ordered to be brought under re-settlement under sub-section (1) of section 142 or under sub-section (2) of section 176, the State Government may order interim relief to be given to the tenants thereof on such conditions as it may deem fit.