Section 23(1)(b) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

[Cites 0, Cited by 1] [Section 23(1)] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(1)(b) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(b)

(i)all open enclosures used for agricultural or domestic purposes and in his continuous possession (which including possession of any predecessor-in-interest) for *[six] years immediately before the date of resumption;

(ii)[ xxx] [Omitted by Rajasthan 13 of 1954.]

(iii)all private buildings, places of worship, and wells situated in, and trees standing on lands, included in such enclosures or house-sites, as are specified in clause (i) [x x x] [Omitted by Rajasthan 13 of 1954.] above, or land appertaining to such buildings or places of worship;

(iv)all groves [and fruit trees] [Inserted by Rajasthan 17 of 1955.] wherever situate, belonging to or held by the jagirdar or any other person;

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State of Rajasthan - Subsection

Section 23(1)(b) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952