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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Rajasthan - Subsection

Section 114(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(2)When such objections, if any has been considered and disposed of according to the prescribed procedure, the Rent Rate Officer shall submit the proposals and records made by him after such modifications, if any, as he may think fit, to the Board.