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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(3) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

(3)Where within the time limited hereunder, no application is made under sub-rule (2), the suit or proceeding shall abate as regards the reliefs for or against the Biswedar's or Zamindar's estate that has vested in the State Government.