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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(2) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

(2)In redeeming the bonds priority shall ordinarily be given to the bonds held by the intermediaries entitled to shall amounts as compensation (including rehabilitation grant).