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[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of Rajasthan - Subsection

Section 174(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(2)subject to the proviso to sub-section (1), the landholder may apply to the court which passed the decree for the issue of a notice to the tenant for payment of the amount due under the decree and for his ejectment in case of default,