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[Cites 0, Cited by 0] [Section 39(2A)] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(2A)(e) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(e)Where the Collector does not make an application as above to the District Judge and himself ascertains the name of the guardian (the question not being in dispute) he shall make a payment of the compensation money to the guardian so ascertained after one week, subject to any orders to the contrary that he might receive in the meanwhile from any competent Civil Court.]