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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(1) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(1)The Jagirdar shall submit to the officers taking over such charge a list of the properties which he claims as his private and personal properties under sub-section (1) of section 23 of the Act.