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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(a) in The Rajasthan Gram Dan Act, 1971

(a)all rights, title and interest of persons, whose declarations have been confirmed under section 10, in or over the lands covered by such declarations, shall, save as otherwise provided in this Act, cease and shall stand transferred to, and vest in, the Gram Sabha, but subject to any rights, encumbrances or equities lawfully subsisting in favour of any other persons;