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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(1) in The Rajasthan Irrigation and Drainage Act, 1954

(1)Within thirty days from the publication of a notice under section 22 or section 23, as the case maybe, any person interested in the land or water course to which the notice, refers, may apply to the Collector by petition, stating his objection to the construction or transfer for which application has been made.