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[Cites 0, Cited by 0] [Section 201] [Entire Act]

State of Rajasthan - Subsection

Section 201(4) in Rajasthan Land Revenue Act 1956

(4)It shall not be necessary for the arbitrators to appear and produce personally before the Collector their award or to sign it or the lots in the presence of the Collector, but they shall sign the award and the lots personally and not by any recognized agent before the same are produced before the Collector.