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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(3) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(3)Where the Commissioner for Khudkasht lands is satisfied that a Jagirdar has a co-sharer who is living separately, he may direct that such co-sharer shall be granted the same concessions as a jagirdar under this rule.