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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(5) in The Rajasthan Bhoodan Yagna Act, 1954

(5)Where the Bhoodan declaration is superseded by the Tehsildar under sub-Section (3), the donation shall stand cancelled and the owner shall be deemed to continue to have all his rights, interest and title in such land, as if no such donation was made.