Section 8(1)(a) in The Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955

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State of Rajasthan - Subsection

Section 8(1)(a) in The Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955

(a)to the [revenue appellate authority] [Substituted vide Rajasthan Act No. 18 of 1962.] from the final order made in any case or proceeding referred to in section 5 by Sub-divisional Officer, or a Collector under sub-section (1) of section 6, and

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State of Rajasthan - Subsection

Section 8(1)(a) in The Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955