Section 19(2)(iii) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

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State of Rajasthan - Subsection

Section 19(2)(iii) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(iii)Where no declaration has been obtained or issued under clause (i) or clause (ii) or clause (ii-a) such tenant of Khudkasht or sub-tenant shall not be regarded to have become the Khatedar tenant of his holding or part thereof, as the case may be.

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State of Rajasthan - Subsection

Section 19(2)(iii) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955