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[Cites 0, Cited by 0] [Section 4(13)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(13)(f) in The Ajmer Tenancy and Land Records Act, 1950

(f)the renewal or reconstruction of any of the foregoing works, or such alterations therein, or additions thereto, as are not of the nature of mere repairs :