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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Rajasthan - Subsection

Section 60(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(3)If the person so left in-charge is not person mentioned in sub-section (2) the tenant shall on the expiry of the period for which he could have sub-let, be presumed to have abandoned his holding unless within such period he resumes cultivation thereof.