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[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(4)(ii) in The Rajasthan Colonisation (General Colony) Conditions, 1955

(ii)If the tenancy is held jointly the notice shall be signed by each co-sharer or by some person duly authorised to act on behalf of all of them, and the Collector may reject a notice so signed unless the authority is produced.