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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(2) in Rajasthan Public Demands Recovery Act, 1952

(2)The [State Government] [Substituted by Act No. 27 of 1957.] shall not be made a party to any suit under section 20 unless the public demand was due to the [State Government] [Substituted by Act No. 27 of 1957.].