Section 61(2)(i) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

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State of Rajasthan - Subsection

Section 61(2)(i) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(i)no appearance is made or no reasonable cause to the contrary effect is shown either by the tenant who is presumed to have abandoned the holding or by any person on behalf of such tenant or on his own behalf, within a period of sixty days from the date of the service or publication of the proclamation, or

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State of Rajasthan - Subsection

Section 61(2)(i) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955