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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(8) in Rajasthan Nazul/Devsthan Building (Disposal by Public Auction) Rules, 1967

(8)Except otherwise provided in this deed, any dispute or difficulty arising between the parties hereto shall be referred for arbitration to the Chief Secretary to the Government of Rajasthan and his decision shall be final and binding on the parties.In witness whereof the parties hereto have hereunder put their signatures, the date and years first above written.Signed by the mortgagor#Signed by order of and on behalf of the Governor of the State of Rajasthan.
Signed by the mortgagor Signed by order of and on behalf of the Governor ofthe State of Rajasthan.
Witnesses:— Witnesses:—
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The Schedule herein referred to