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

State of Rajasthan - Subsection

Section 21(4) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954

(4)On the date so appointed, the Consolidation Officer, after hearing all such persons as may appear in response of the notice given under sub-section (3), pass such order on the objection as he considers proper.