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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Rajasthan - Subsection

Section 88(4) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(4)A landholder other than a State Government may sue a person claiming tobe a tenant or co-tenant of a holding or a tenant of Khudkasht or a sub-tenant for a declaration of the right of such person.