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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2) in The Rajasthan Gram Dan Act, 1971

(2)Within three months of the formation of the Executive Committee under section 15, the register mentioned in sub-section (1) shall be revised by the Executive Committee and brought up- to-date and thereafter it shall be revised in every subsequent year in the prescribed manner;Provided that if for any reason the register is not so revised, the validity or continued operation of the register shall not thereby be affected.