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[Cites 0, Cited by 0] [Section 203(2)] [Section 203] [Entire Act]

Union of India - Subsection

Section 203(2)(l) in The Ajmer Tenancy and Land Records Act, 1950

(l)for appeals or other modes of obtaining redress in cases of punishments inflicted on girdawars, patwaris, and other employees of land records establishment, and on lambardars and patels;