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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(10) in The Land Acquisition (Rajasthan Amendment) Act, 1987

(10)In a matter where award has been made after the date of extension and section 28-A is applicable, an application under t he said section, if not made earlier, maybe made within three months from the commencement of the Land Acquisition (Rajasthan Amendment) Act, 1987.