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[Cites 0, Cited by 0] [Section 31A(2)] [Section 31A] [Entire Act]

Union of India - Subsection

Section 31A(2)(b) in Constitution of India, 1950

(b)[ the expression "rights", in relation to an estate, shall include any rights vesting in a proprietor, sub-proprietor, under-proprietor, tenure-holder, [ raiyat , under - raiyat ] [Inserted by the Constitution (First Amendment) Act, 1951, Section 4 (with retrospective effect). ][or other intermediary and any rights or privileges in respect of land revenue.] [Inserted by the Constitution (First Amendment) Act, 1951, Section 4 (with retrospective effect). ]