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[Cites 0, Cited by 1] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(4) in The Rajasthan Bhoodan Yagna Act, 1954

(4)If the Tehsildar confirms the Bhoodan declaration then, notwithstanding anything contained in any law for the time being in force, all the rights, title and interest of the owner in such land shall stand transferred to and vest in the Bhoodan Board for purposes of Bhoodan Yagna.