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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(g) in Rajasthan Relief of Agricultural Indebtedness Act, 1957

(g)any liability in respect of village profits or of land revenue arising between co-sharers and the lambardars or between a proprietor and a thekedar or a farmer of proprietory rights or between co-sharers in ijara and jagir villages;