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[Cites 0, Cited by 0] [Section 39(3)] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(3)(b) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(b)The Jagir Commissioner or the Collector as the case may be, may, whether any objections have been received or not, hold such inquiry as he may deem necessary for the purpose and shall verify and ascertain the name or names of the person to whom annuity in perpetuity is payable under clause (7) of the Second Schedule to the Act.