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State of Rajasthan - Section

Section 1898 in Rajasthan Land Revenue Act 1956

1898. (Central Act VI of 1898), to the person on whom it is to be served or his authorised agent or, if service in the manner aforised cannot be made, by affixing a copy thereof at his last known place of residence or at some place of public resort in the village in which the land to which the notice relates is situated.