Section 23 in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
23. Collector to make inquiries and passed orders under Sections 19(4) & 20 .
- The inquiries referred to in sub-Section (4) of Section 19 and in Section 20 shall be made by the Collector within the local limits of whose jurisdiction the minor or the person suffering from legal disability resides for the time being or the deceased person resided immediately before his demise.
