Section 32 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

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Section 32 in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

32. Amendments in Rajasthan Act 15 of 1956.

- In the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956),-

(a)in sub-section (1) of Section 89, the words "subject to the subsisting rights of private persons" shall be omitted; and

(b)in the proviso to section 228 after the words "jagir land", the words "or the estate of a land owner" shall be inserted.