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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(2) in The Rajasthan Land Revenue (Partition) Rules, 1957

(2)The court-fee stamps required as process-fees for the service of copies of the proclamation tinder section 122 of the Act, on each of the recorded co-shares who have not joined in the applications.