Section 17(2) in The Rajasthan Bhoodan Yagna Act, 1954
(2)The Tehsildar shall register every such objection and shall fix a date of hearing of which notice shall be given to the declarant and the objector without recovering any process fee or other fee. [x x x] [Omitted by Section 3(ii) of Rajasthan Act 14 of 1955,Published in Rajasthan Gazette Extraordianry Part IV-A, dated 31-10-1955.]
