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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in The Rajasthan Bhoodan Yagna Act, 1954

(2)The nomination of the Chairman, the Secretary and of the member shall be notified in the [Rajasthan Gazette] [Substituted by Section 4(a)Rajasthan Act 17 of 1961, published in the Rajasthan Gazette Extraordinary Part IV-A dated 31-5-1961 (w.e.f. 1-9-1961).] [x x x] [Omitted by Section 2 of Rajasthan Act 24 of 1956, Published in Rajasthan Gazette Extraordinary Part IV-A dated 16-7-1956.]