Section 5(22)(a) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

[Cites 0, Cited by 0] [Section 5(22)] [Section 5] [Entire Act]

(a)land held in the pre-reorganisation State of Rajasthan other than the Sironj area on any of the tenure; specified in the Second Schedule,

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