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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(4) in The Rajasthan Land Revenue (Allotment, Conversion & Regularisation of Agricultural Land for Residential, Commercial and Public Utility Purposes in Urban Areas) Rules, 1981

(4)No action under Sub-rules (1), (2) and (3) shall be taken unless the lessee is given a reasonable opportunity of being heard against the action proposed.