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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(1)(a) in The Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955

(a)if it lies to the [revenue appellate authority] [Substituted vide Rajasthan Act No. 18 of 1962.] within thirty days, and