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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(ix) in Rajasthan Land Revenue (Land Records) Rules, 1957

(ix)all cases of merger, division of holdings under the Rajasthan Tenancy Act and infringement of the condition under which any grant or leases of land is held from the Government: and