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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(2) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954

(2)The State Government may, at any time, if it deems fit or expedient so to do, revise a standard area determined under subsection (1). Such revision shall be made in the manner laid down in section 4 and sub-section (1) of section 5.