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State of Rajasthan - Section

Section 24 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954

24. Rights of landholders and tenants after consolidation.

- A landholder and a tenant shall, subject to the provisions of section 16, have the same right in the land allotted to him in pursuance of the scheme of consolidation as he had in his original holding.