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State of Rajasthan - Section

Section 31 in The Rajasthan Zamindari and Biswedari Abolition Act, 1959

31. State Government to be a party to proceeding under Act.

- The State Government shall be and be deemed to be a party in every proceeding under this Act before any officer or authority, and every notice to be served or intended to be served on the State Government may be served on the Collector.