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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(3) in The Rajasthan Bhoodan Yagna Act, 1954

(3)On the date of hearing or any other date to which it may be postponed, the Tehsildar, shall proceed to investigate and dispose of the objection and shall subject to the provisions of Section 21-
(a)either confirm the Bhoodan declaration, or
(b)supersede the same.