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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(2) in The Rajasthan Land Revenue (Allotment of Unculturable Waste Land For Development of Private Forest) Rules, 1986

(2)The Sub-Divisional Officer shall give to the members of the Advisory Committee at least seven days notice of the date, time and place of the meeting of the Committee:Provided that if any member of the Advisory Committee fails to attend on the date fixed and intimated to him the Sub-Divisional Officer shall carry on the work of allotment in consultation with other members of the Advisory Committee not being less than two in number out of the one should be public representative. No quorum shall however be required for any adjourned meeting.