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State of Rajasthan - Section

Section 130 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

130. Hypothecation of produce towards payment of Rent

— The produce of a holding shall be deemed to be hypothecate for the payable in respect thereof and, until the demand for such rent has been satisfied, no other claim on such produce shall be enforced by sale in execution of a decree of any civil or revenue court or otherwise.