Section 148(2)(b) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

[Cites 0, Cited by 0] [Section 148(2)] [Section 148] [Entire Act]

State of Rajasthan - Subsection

Section 148(2)(b) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(b)in respect of the Rabi crop

(i)for estimate of appraisement - 30th March or Chait Badi 30, and

(ii)for division 30th May of Jeth Sudi 15