Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(b) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973

(b)Where any land is held by more than one person as co-tenant or co-sharers, the area of land corresponding to the share of each of them at the commencement of this Act shall be deemed to be his separate holding whether a division thereof has or has not actually taken place.