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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2)(f) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959

(f)where under an agreement on contract made before the date of vesting any rent, cess or sayar for any period after such date has been paid to, or compounded or released by, the Zamindar or Biswedar, the same shall, notwithstanding the agreement or contract, be recoverable by the State Government from such Zamindar or Biswedar;