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State of Rajasthan - Section

Section 84A in Rajasthan Land Revenue Act 1956

84A. No revision in Certain cases.

- No revision shall lie against an interim order passed in any proceeding under this Act and all pending revisions against such order shall abate on the date of commencement of the Rajasthan Revenue Laws (Amendment Ordinance, 1975 (Ordinance No. 13 of 1975).