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[Cites 0, Cited by 0] [Section 19A] [Entire Act]

State of Rajasthan - Subsection

Section 19A(b) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(b)if such area is not situate in a jagir village, by the appropriate sanctioned rates of the jagir circle, as shown in the Appendix to these Rules, in which the said area falls.