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[Cites 0, Cited by 5] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(2) in Rajasthan Land Revenue Act 1956

(2)The expression "judicial matter" means a proceeding in which Revenue Court or officer has to determine the rights and liabilities of the parties thereto and the proceedings and orders as well as appeals,revisions and references in the cases specified in the First Schedule shall be deemed to be judicial matters for the purposes of this Act.