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[Cites 0, Cited by 0] [Section 39(2A)] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(2A)(b) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(b)The notice shall be affixed on the Notice Board of the Court of the Collector and also served individually on the persons concerned. It shall call upon all persons claiming to be the natural guardian of the minor or person under disability to appear at the inquiry.