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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(4) in The Ajmer Tenancy and Land Records Act, 1950

(4)The tahsildar shall, on receipt of the application, issue notice accompanied by a company of the lease to the landholder to file objections, if any, within the period specified therein.