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[Cites 0, Cited by 1] [Section 88] [Entire Act]

State of Rajasthan - Subsection

Section 88(2) in Rajasthan Land Revenue Act 1956

(2)Where any property or any right in or over any property is claimed by or on behalf of the State or by any person as against the State, it shall be lawful for the Collector, after formal inquiry of which due notice has been given to pass an order deciding the claim.