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[Cites 0, Cited by 0] [Section 261(2)] [Section 261] [Entire Act]

State of Rajasthan - Subsection

Section 261(2)(xi) in Rajasthan Land Revenue Act 1956

(xi)prescribing the manner in which lands which are the property of the State under section 88 may be disposed of and the manner in which notice of an enquiry or order under that Section may be given,