Section 148(2)(a) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

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State of Rajasthan - Subsection

Section 148(2)(a) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(a)in respect of Kharif crop

(i)for estimate of appraisement - 5th November or Margashirsh Badi 30, and

(ii)for division 5th February of Margashirsh Badi 30;