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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(2) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954

(2)Notwithstanding anything contained in any law for the time being in force, no such fragment shall be leased to any person other than a person cultivating any land which is contiguous to the fragment.