Section 17(2)(c) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(2)(c) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(c)Details of open enclosures, house sites, private buildings, place of worship, wells, groves, orchards and trees which the Intermediary claims to be continued to remain in his possession under sub-section (1) of Section 7 of the Act.

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State of Rajasthan - Subsection

Section 17(2)(c) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955