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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(2)(ii) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(ii)by the decree or order of competent court passed in a suit by one or more of the co-tenants for the purpose of dividing the holding and distributing the rent hereof over the several portions into which it is divided.