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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(2)(a) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(a)The No. and date of the Order demarcating the area Niji-Jot of the Intermediary under Section 12 of the Ajmer Tenancy and Land Records Act, 1950 (No. XLII of 1950).