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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(1)(c) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

(c)all rents and cesses in respect of any holdings (including any land leased by or on behalf of the landowner for any purpose other than agriculture) in the estate for any period after the date of vesting which, but for such vesting, would have been payable to the landowner, shall be payable to the Government;