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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(2) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(2)Notwithstanding anything contained in sub-section (1) where a jagirdar holds khudkasht land at the commencement of this Act in excess of the maximum area specified therein, he shall continue to hold such land as khudkasht.