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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(2) in The Rajasthan Land Reforms and Resumption of Jagirs (Compensation and Rehabilitation Bond) Rules, 1956

(2)In redeeming the bonds, priority shall ordinarily be given to the bonds held by the Jagirdars entitled small amounts as compensation and rehabilitation grants.