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

State of Rajasthan - Subsection

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

(vi)Properties of the nature specified in sub-section (1) of Section 6 which the intermediary claims to be his private properties and which he wishes to continue to belong to and be held by him, if the statement in Form III pertaining to the same has not already been submitted as required by Rule 7.