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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(4) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959

(4)Where superior and inferior rights exist in relation to the estate or any village, Thok, Patti or land therein, the Collector shall distribute such not amount in the proportion in which profits were shared by the holders of such superior and inferior rights immediately before the date of vesting of the estate.