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[Cites 0, Cited by 0] [Section 160(4)] [Section 160] [Entire Act]

State of Rajasthan - Subsection

Section 160(4)(b) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(b)a person from whom any amount has been recovered under this section in excess of the amount due from him, from recovering such access by suit against the landholder to other person on whose application the arrear was realised.