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[Cites 0, Cited by 0] [Section 177A] [Entire Act]

State of Rajasthan - Subsection

Section 177A(3) in Rajasthan Land Revenue Act 1956

(3)The provisions of this section shall be notwithstanding anything in section 167 or 172 or any order of the Settlement Officer under section 166 or anything in any assessment parcha or any law, rule, custom, usage or practice to the contrary.E. Intermediate Revision