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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(4) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955

(4)If any person who is liable to pay the cost of consolidation proceedings, has any objection to raise in regard to the same, he may file his objections before the Consolidation Officer within fifteen days of the receipt of the Pass-Book, Part II.