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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(3) in The Rajasthan Land Acquisition Rules, 1956

(3)The department or company may file, on or before the date fixed by the Collector, a statement by way of answer to the objections and may also depute a representative to attend the enquiry.