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[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(3)(b) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(b)[ a minor or a person suffering from a legal disability who is not under the superintendence of the Court of Wards, the compensation money shall be paid to the person found by the Collector upon inquiry in the prescribed manner to be the natural guardian of such minor or disabled person according to his personal law: [Substituted by Rajasthan 17 of 1955.]