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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(4) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(4)After considering the report of the officer of the Forest Department and hearing the Intermediary and such other persons as he may like to be heard, the Compensation Officer shall make an order determining the average annual forest income recording his reasons therefor.