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[Cites 0, Cited by 0] [Section 19B] [Entire Act]

State of Rajasthan - Subsection

Section 19B(i) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(i)order that the matter of the allotment of any land specified in sub-section (1) of section 19 may be examined by such officer, not below the rank of a Collector, as the State Government may by such order authorise, and