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[Cites 0, Cited by 0] [Section 24A(3)] [Section 24A] [Entire Act]

State of Rajasthan - Subsection

Section 24A(3)(b) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954

(b)nothing in this Act shall be considered as requiring the Custodian to stay any proceedings in relation to title to any such land [x x x] [Omitted by Rajasthan Act 23 of 1959.],