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[Cites 0, Cited by 18] [Entire Act]

State of Rajasthan - Section

Section 9 in The Rajasthan Land Acquisition Rules, 1956

9. Procedure after issue of declaration under section 6.

- After a declaration under section 6 has been published in the Rajasthan Gazette, the Collector shall be responsible for all further proceedings in accordance with the provisions of the Act.