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[Cites 0, Cited by 0] [Section 182] [Entire Act]

State of Rajasthan - Subsection

Section 182(a) in Rajasthan Land Revenue Act 1956

(a)in the formation of assessment circles or assessment groups, classification of soils and evolution of rent-rates at any stage before his proposals in respect thereof are sanctioned under sub-section (5) of section 156, and