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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(c) in The Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955

(c)to have acted in the exercise of its jurisdiction illegally or with material irregularity, the Board of Revenue may pass such orders in the case or proceeding, as it thinks fit.