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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(1) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955

(1)The Assistant Collector shall hear and decide the objections, if any, and may after making such further enquiry as he considers necessary, reject the application if he is not satisfied that reasonable grounds exist for ordering the exchange.