Section 42A(4)(iii) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

[Cites 0, Cited by 0] [Section 42A(4)] [Section 42A] [Entire Act]

(iii)Regarding the right of the claimant, an indemnity bond, where the value of the claim is more than Rs. 50/-.

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