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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(3) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955

(3)If no objections are received and the Consolidation Officer finds the scheme to be in order under sub-section (1) he shall sanction the scheme and order mutation of lands and preparation of new records of rights accordingly.