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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(1) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(1)On and from the date of resumption, no jagirdar shall recover or receive from any tenant, or resident of the jagir, or from any contractor or other person, any rent, cess or other dues, which he is not entitled to recover or receive, under the provisions of this Act.