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[Cites 0, Cited by 0] [Section 15A(1)] [Section 15A] [Entire Act]

State of Rajasthan - Subsection

Section 15A(1)(i) in The Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955

(i)which may have been decided by any revenue court or officer, including the Board of revenue for the State, irrespective of whether such decision is covered by section 3 or section 4 or section 6 or section 8 or section 10 or section 11 or section 15 of this Act, and