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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(4) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

(4)The application under sub-rule (2) may be made within three months by the Collector from the date of the service of notice on him and by any of the parties from the date when the court directs issue of notice to the Collector.