Section 19(3)(b) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

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State of Rajasthan - Subsection

Section 19(3)(b) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(b)and every sub-tenant, in relation to

(i)the State Government, if his tenant-in-chief held the land sub-let by the latter from the State Government, or

(ii)the estate-holder, if such tenant-in-chief held such land from an estate-holder,