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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Rajasthan - Subsection

Section 55(3) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(3)If such purchase money is not paid to the vendor or deposited in court on or before the date fixed in sub-rule (2) the purchaser will lose his right of priority over the land to which the order of the Collector relates.