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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(1)(c) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(c)Any orders of the State Government or a Court of Law regarding the payment of maintenance allowance out of the income of the estate acquired under the Act.