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[Cites 0, Cited by 0] [Section 177] [Entire Act]

State of Rajasthan - Subsection

Section 177(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(2)To every application under this section, any person claiming through the tenant may be joined as party and where the cause of action is based wholly or partly on any act or omission or breach of condition by a transferee or sub-lessee of the tenant, such transferee or sub-lessee shall be joined as a party.