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[Cites 0, Cited by 0] [Section 21(5)] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(5)(b) in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963

(b)if the transfer was made to a landless person, was such person a land-less person before 25-2-1958 and continued to be so till the date of transfer;