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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(2)(a) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(a)Khasra Number and the area of each plot held as Niji-Jot or Khud-Kasht by the Intermediary with details of the plots cultivated personally by the Intermediary and in possession of tenants mentioning the period of such possession in each case.