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[Cites 0, Cited by 0] [Section 141L] [Entire Act]

State of Rajasthan - Subsection

Section 141L(3) in Rajasthan Land Revenue Act 1956

(3)If during such period any objection to they survey is lodged with the officer or authority in charge of the survey, such objection shall be decided by such officer as the State Government or, where a local authority is incharge of the survey, such local authority with the approval of the State Government, may appoint in this behalf.