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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(ii) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(ii)hear, determine and dispose of such matters and cases under the Act as may from time to time be made over to him by a general or special order of the Government or the Jagir Commissioner,