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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(1) in Rajasthan Public Trust Act, 1959

(1)Any working trustee or person having interest in a public trust or in any property found to be trust property aggrieved by any entry made under Section 21 may, within six months from the date of the publication thereof on the notice board of the office of the Assistant Commissioner under Sub-section (1) of Section 21, institute a suit in a Civil Court to have such entry cancelled or modified.