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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(1)(a) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

(a)verify the particulars given therein, in particular the name of the intermediary and the nature and extent of his interest and names of his co-sharers, if any, the extent of share held by each of them in the estate, by a reference to the (1) khewat and khataunis and other constitutions of the record of rights prepared at the last settlement, and (2) the annual registers for the basic years;