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

State of Rajasthan - Subsection

Section 16(3) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(3)As soon as may be after an order is passed by the Commissioner for khudkasht lands under sub-section (1) or sub- section (2) the Collector shall give effect to such order.]