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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Rajasthan - Subsection

Section 65(a) in Rajasthan Tenancy (Government) Rules, 1955

(a)If the requirements of the land-holder can be satisfied from the area held by tenants or sub-tenants holding more area than the minimum prescribed by the Government the tenants or subtenants holding area less than the prescribed minimum shall be exempted, and proceedings shall be taken against the rest.