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[Cites 0, Cited by 0] [Section 176] [Entire Act]

State of Rajasthan - Subsection

Section 176(2) in Rajasthan Land Revenue Act 1956

(2)Simultaneously with or soon after such declaration the State Government shall, by a like notification, declare such term to be terminated and order the district or area concerned to be brought under re-settlement; and thereupon the provisions of this Chapter shall apply as if such district or area were under settlement operations.