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[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(3)(a) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(a)a minor or a person suffering from a legal disability who is under the superintendence of the Court of Wards, the compensation money shall be paid to the Court of Wards;