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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(5) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(5)The Tehsildar may extend the time specified by him under sub-rule (4) if he is satisfied that there are sufficient grounds for doing so and shall submit the objections received from the Municipal Board or the Panchayat with his opinion to the Jagir Commissioner through the Collector.]