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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(1)(iv) in The Rajasthan Lands Summary Settlement Act, 1953

(iv)on any other basis which may be agreed upon by the land holder and the tenant thereof, or (v) partly on one and partly on the other or others of the above basis.