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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2) in The Rajasthan Lands Summary Settlement Act, 1953

(2)Such area shall be deemed to be under summary settlement from the date of the publication of the notification under sub-section (1) in the [Official Gazette] [Substituted by Rajasthan Act No.27 of 1957.] until the like publication of another notification declaring summary settlement therein to be closed.