Section 40B in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
40B. State Government to be a party.
- The State Government shall be and be deemed to be a party in every proceeding under this Act before the Commissioner for Khudkasht Lands or the Jagir Commissioner or the Board and every notice to be served or intended to be served on the State Government may be served on the Collector.]
