Section 14(2)(a) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

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State of Rajasthan - Subsection

Section 14(2)(a) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(a)the jagirdar has got land under his personal cultivation which is sufficient for his ordinary subsistence and that more land is required only to obtain the maximum area laid down in section 18 of the Act, or

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State of Rajasthan - Subsection

Section 14(2)(a) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954