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[Cites 0, Cited by 0] [Section 90A(5)] [Section 90A] [Entire Act]

State of Rajasthan - Subsection

Section 90A(5)(d) in Rajasthan Land Revenue Act 1956

(d)without making any of the payments referred to in sub-section (4), the person originally holding the land as aforesaid for the purpose of agriculture as well as all subsequent transferees, if any, shall be deemed to be trespasser or trespassers, as the case may be, and shall be liable to ejectment from such land in accordance with section 91 as if he or they had occupied or continued to occupy such land without lawful authority and to every such proceeding the provisions of section 212 of the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) shall apply as if such land and were in danger or being wasted, damaged or alienated :