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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(2)(b) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(b)Compensation for the acquisition of rights in improvement attached to such land shall be payable primarily to the person by whom or at whose expense they were made.