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[Cites 0, Cited by 0] [Section 15A(1)] [Section 15A] [Entire Act]

State of Rajasthan - Subsection

Section 15A(1)(ii) in The Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955

(ii)in which the claimant for succession is or was not the natural born son of the deceased holder or the natural born son of his pre-deceased natural born son: