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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(2)(e) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(e)the condition of the forest at the date of vesting and any other particulars which may be material for determining the average annual forest income of the Intermediary for the period of 20 years.