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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(1)(d) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955

(d)the interest of all minors, widows and absentees have been duly safe-guarded [and] [Inserted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.]