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[Cites 0, Cited by 0] [Section 37C] [Entire Act]

State of Rajasthan - Subsection

Section 37C(2) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(2)If the Jagirdar submits any objection in reply to the said notice, it shall be decided by the authority issuing the notice. The objections shall be decided within 2 months of the date of its receipt by such authority.