Section 23(1)(c) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

[Cites 0, Cited by 2] [Section 23(1)] [Section 23] [Entire Act]

(c)all [x x x] [Omitted by Rajasthan 17 of 1957.] private wells and buildings belonging to or held by the jagirdar or any other person;

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