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[Cites 0, Cited by 0] [Section 205(1)] [Section 205] [Entire Act]

State of Rajasthan - Subsection

Section 205(1)(iv) in Rajasthan Land Revenue Act 1956

(iv)proceed to the spot in accordance with the aforesaid programme, inspect the lands, hear the parties if present and meet their objections, assemble all persons interested therein with a view to giving them an opportunity to make orally or in writing any claim or objection which they may have to any of such lands being included in the portion sought to be speared, and dispose of all such claims and objections on the spot in the presence of lambardars.