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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(1) in The Rajasthan Gram Dan Act, 1971

(1)The Chairman shall, as soon as may be after the receipt of the declaration under section 8 or section 9, publish the same in the prescribed manner, make necessary enquiry to verify it in the prescribed manner and shall either confirm or refuse to confirm it.