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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(2)(ii) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959

(ii)after deducting therefrom the amounts, if any, referred to in sub-Section (3) of Section 5, determine, subject to the provisions of sub-Sections (3) & (4), the net amount of compensation payable for the estate which has vested in the State Government by virtue of a notification under Section 4.