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State of Rajasthan - Section

Section 169 in Rajasthan Land Revenue Act 1956

169. Effect of refusal.

(1)Upon such refusal the tenant shall forthwith vacate the holding.
(2)If he does not so vacate the holding, he shall be deemed to be a trespasser and shall be liable to ejectment therefrom in accordance with the provisions of section 183 of Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955).