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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(3)(i) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

(i)Agreement or contracts if any, made before the date of vesting whereby any rent, cess or sayer for any period after such date was paid to or compounded or (released) by the intermediary (vide clause (f) of sub-Section (2) of Section 5 of the Act), in Form VA (Form VA)