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

State of Rajasthan - Subsection

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

(c)all grants and confirmations of title of or to land in such estate or of or to any right or privilege in respect of such estate or land revenue in respect thereof shall, whether liable to resumption or not, determine;