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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(2) in Rajasthan Land Pooling Schemes Act, 2016

(2)Where a notice has been served under sub-section (1), the person aggrieved by such notice may appeal to the State Government and the provisions-of sub-section. (5) & (G) of section 18 shall apply with such modifications as may be necessary.