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[Cites 0, Cited by 0] [Section 213] [Entire Act]

State of Rajasthan - Subsection

Section 213(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(2)Before selling the interest of a Khatedar tenant in a part only of his holding in accordance with sub-section (1 ), the court executing the decree shall, in accordanCe with rules made by the Board, distribute the rent of the holding over such part and the remainder of the holding.