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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Rajasthan - Subsection

Section 118(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(2)A decree passed in a suit under sub-section (1) shall take effect from the commencement of the agricultural year next following that in which such decree is passed unless the court for special reasons to be recorded directs that it shall take effect from some earlier or later date to be specified.