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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(a) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

(a)The Collector within the local limits of whose jurisdiction the deceased person resided shall issue a notice calling upon all persons claiming to be the heir or heirs of the deceased intermediary to appear and prove their claims before the Collector on a date and at a time and place to be specified in the notice.