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[Cites 0, Cited by 3] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(4) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959

(4)Notwithstanding anything contained in sub-section (2) the Zamindar or Biswedar shall, subject to the provisions of Section 29, continue to retain the possession of his Khudkasht, recorded as such in the annual registers before the date of vesting.