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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(1)(a) in The Rajasthan Jagirdars Debt Reduction Act, 1956

(a)shall, in so far as the compensation for the jagir lands of the judgment debtor is concerned, be executed only in accordance with the formula given in Schedule II, and