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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Rajasthan - Subsection

Section 63(4) in Rajasthan Public Trust Act, 1959

(4)In calculating the period of supersession specified under Sub-section (1) or extended under Sub-section (3), the period spent in the prosecution and disposal of any petition or proceeding challenging in any Court the validity of the order of supersession shall be excluded.