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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(1)(b) in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955

(b)Whether that tenancy should be terminated or has been rightly terminated, and what are the rights and obligations of the parties as the result of such termination.