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[Cites 0, Cited by 0] [Section 197(1)] [Section 197] [Entire Act]

Union of India - Subsection

Section 197(1)(a) in The Ajmer Tenancy and Land Records Act, 1950

(a)that any property, tree or crop standing on the land to which such proceeding relates is in danger of being wasted, damaged or alienated by any party to such proceeding, or