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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(2) in The Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978

(2)The allotting Authority shall give to the members of the Advisory Committee at least 15 days notice of the date of meeting; provided that if any member of the Advisory Committee fails to attend on the date fixed despite service of notice, the Allotting Authority shall carry on the work of allotment in consultation with such of the members as attend the meeting.Explanation. - The notice of the date of meeting shall be served in the manner prescribed in the Revenue Courts Manual for the service of summons or notices:Provided that if the service is not possible in the aforesaid manner, the notice shall be sent under a postal certificate or by registered posts:Provided further that the State Government may by notification reduce the notice period of 15 days to 7 days.