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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1)(b) in The Rajasthan Bhoodan Yagna Act, 1954

(b)Six or more but not exceeding ten members to be nominated by [The State Government] [Substituted and deleted by Section 2 (a)(i), 2(a)(i) and 2(a)(iii) respectibely of Rajasthan Act 6 of 1984, Published in Rajasthan Gazette Extraordinary Part IV-A dated 13-4-1984 (w.e.f. 13-4-1984).].