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State of Rajasthan - Section

Section 248 in Rajasthan Land Revenue Act 1956

248. Order confirming or setting aside sale .

- On the expiration of thirty days from the date of the sale, if no such application as is mentioned in section 246 or section 247 has been made, or if such application has been made and rejected, the Collector shall pass an order confirming the sale and, if such application under section 247 is made and allowed, the Collector shall pass an order setting aside the sale.