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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(2) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(2)The Statement of Claim shall be signed and verified by the Intermediary himself or his duly authorised Agent in the manner as provided under sub-section (4) of Section 12 of the Act.