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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(2)(a) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(a)where the jagirdar has conferred khatedari rights in his jagir land on any person after the commencement of this Act, or where any member or members of the jagirdar's family hold land according to the scale laid down in section 18, reject the application;