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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(2) in Shri Sanwaliaji Temple Act, 1992

(2)Before issuing a notification under sub-section (1) the State Government shall communicate to the Board the grounds on which it proposed to do so, fix a reasonable time for the Board to show cause against the proposal and consider its explanations or objections, if any.