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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(3) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954

(3)[ The State Government, may, from time to time, revise the rates at which the cost of consolidation proceedings is to be assessed and apply such rates with retrospective effect.] [Added by Rajasthan Act 12 of 1969.]