Section 224(2)(iii) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

[Cites 0, Cited by 0] [Section 224(2)] [Section 224] [Entire Act]

State of Rajasthan - Subsection

Section 224(2)(iii) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(iii)a substantial error or defect in the procedure provided by or under this Act or by any other law for the time being in force, which may possibly have produced an error or defect in the decision of the case upon the merits, and

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State of Rajasthan - Subsection

Section 224(2)(iii) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955