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[Cites 0, Cited by 0] [Section 203(2)] [Section 203] [Entire Act]

Union of India - Subsection

Section 203(2)(h) in The Ajmer Tenancy and Land Records Act, 1950

(h)for providing the principles on which the part of the holding from which a tenant is to be ejected be determined and for the demarcation of such part;