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[Cites 0, Cited by 1] [Section 7A] [Entire Act]

State of Rajasthan - Subsection

Section 7A(ii) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

(ii)all transfers of an estate liable to acquisition u rider this Act or part thereof of the nature referred to in clause (i) made by the land owner on or after the date of vesting shall be null void: and