Section 5(22)(c) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

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State of Rajasthan - Subsection

Section 5(22)(c) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(c)land, if any, held in the Ajmer area as an estate as defined in clause (v) of sub-section (1) of section 2 of the Ajmer Abolition of Intermediaries and Land Reforms Act, 1955 (Ajmer Act HI , 1955) that is to say, as an Istmrari estat, or as Jagir, Bhum, Muafi or Guzara or by a minor Istmradar or a non-Sanadi Istmrardar, and

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State of Rajasthan - Subsection

Section 5(22)(c) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955