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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(1)(a) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(a)a statement in A.I.Form 8 in respect of Niji-Jot, Khud Kasht, grove, orchard lands and bir held by each intermediary showing separately the lands cultivated personally by the Intermediary and in the possession of each tenant and their valuation at village-rates applicable to Ex-Proprietary tenants fixed at the last Settlement or Rent-Rate Operations;