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[Cites 0, Cited by 0] [Section 252] [Entire Act]

State of Rajasthan - Subsection

Section 252(iv) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(iv)collects any rent of which payment has been remitted in accordance with the provisions of this Act, or before the expiry of the period of suspension, collects any rent of which payment has been suspended in accordance with the provisions of this Act; or