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[Cites 0, Cited by 0] [Section 261(2)] [Section 261] [Entire Act]

State of Rajasthan - Subsection

Section 261(2)(iii) in Rajasthan Land Revenue Act 1956

(iii)prescribing under sub-section (2) of section 23 read with the first Schedule matter which may be deemed to be judicial matters for the purposes of this Act,