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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2)(l) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959

(l)[ subject to any rules made in this behalf, all suits and proceedings affecting such estate, in which, because of the same having vesting in the State Government, the latter will be a necessary party, pending in any court, civil or revenue, at the date of vesting and all proceeding consequent upon any decree or orders passed in any such suit or proceeding before such date, shall not be proceeded with till, on an application made in that behalf, the State Government is made a party thereto] [Substituted and shall be deemed always to have been substituted vide section 2 of Rajasthan Act No. 35 of 1960-Published in Rajasthan Gazette, Extraordinary, Part 4-A, dated 29.9.1960.];