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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(2) in The Rajasthan Gram Dan Act, 1971

(2)With effect from the date on which the declaration referred to in sub-section (1) is continued, all rights, title and interest of such person in or over such land shall, save as otherwise provided by this Act, cease, and shall stand transferred to, and vest in, the Gram Sabha.