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[Cites 0, Cited by 0] [Section 167(1)] [Section 167] [Entire Act]

State of Rajasthan - Subsection

Section 167(1)(d) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(d)the recorded numbers of the holding, the amount of such instalment of rent, any portion of which is in arrears, and the amount of such arrears.