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[Cites 0, Cited by 0] [Section 136] [Entire Act]

Union of India - Subsection

Section 136(3) in The Ajmer Tenancy and Land Records Act, 1950

(3)No revenue court shall entertain any application under this Act by the person so succeeding or otherwise obtaining possession, until such person, or, if he is a minor or otherwise disqualified, his guardian, has made a report required by this section.Explanation.—In this section, the word “transfer” shall include a family settlement.