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[Cites 0, Cited by 0] [Section 5(23)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(23)(i) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(i)land recorded as Khudkasht, Sir, Havala, Niji-jot, Gharkhed in settlement records at the commencement of this Act in accordance with law in force at the time when such record was made, and