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State of Rajasthan - Section

Section 9 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955

9. Repartition papers to be explained to the persons effected thereby.

- The contents of the statements mentioned in items (iv) to (vii) of the rule 8 shall be read over and explained by the Consolidation Officer to the person likely to be affected thereby specially collected for the purpose [and a copy of such statement shall be sent to the Regional Settlement Commissioner- cum-Custodian of Evacuee Property.] [Inserted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.]