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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2) in The Rajasthan Lands (Restrictions on Transfer) Act, 1976

(2)On receipt of an appeal under sub-section (1), the prescribed authority shall, after giving to the appellant an opportunity of being heard in the matter, dispose of the appeal as expeditiously as possible.