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[Cites 0, Cited by 0] [Section 260(2)] [Section 260] [Entire Act]

State of Rajasthan - Subsection

Section 260(2)(a) in Rajasthan Land Revenue Act 1956

(a)all delegations of powers and duties made by the State Government under this section before the sixteenth day of November, 1961, shall be deemed to have been lawfully and validly made in terms of sub-section (1) as hereby amended as if such amendments had then been made, and