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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(2) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973

(2)No civil or revenue court shall have jurisdiction to entertain or proceed with a suit for specific performance of contract for transfer of land which effects the right of the State Government to the surplus land under this Act.