Section 258(2)(x) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

[Cites 0, Cited by 0] [Section 258(2)] [Section 258] [Entire Act]

State of Rajasthan - Subsection

Section 258(2)(x) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(x)for all matters which under any provisions of this Act may be, or are required to be, prescribed, or for which, by any such provisions, rule may be, or are required to be made, otherwise than by the State Government; and

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State of Rajasthan - Subsection

Section 258(2)(x) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955