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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(3) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(3)The total amount recovered under sub-rules (1) and (2) shall, at the end of the agricultural year in which the date of vesting falls, after deducting ten percent therefrom, be rateably distributed between the Intermediary and the State Government.