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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Rajasthan - Subsection

Section 56(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(2)Nothing in this section shall affect any arrangement by which a tenant and his landholder may agree. to the surrender of the whole or a portion of a holding :Provided that such agreement is attested in the manner laid down in section 55.