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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(3) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973

(3)The Collector or the Board may admit an appeal presented after the expiry of the period mentioned in sub-section (1) or sub-section (2), as the case may be, on being satisfied that the party concerned was prevented by sufficient cause from presenting it within the said period.