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[Cites 0, Cited by 0] [Section 211] [Entire Act]

State of Rajasthan - Subsection

Section 211(4) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(4)Where the tenant of a holding or the illegal transferee of such tenant is also a co-sharer in the proprietary right in such holding nothing in this section shall require him to be joined as plaintiff or applicant in any suit or application brought or made against him as such tenant or illegal transferee under provision of this Act.