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[Cites 0, Cited by 0] [Section 39(2A)] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(2A)(a) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(a)The Collector shall fix the date, time and place for the inquiry, notice whereof shall be served on such person or persons as appear to him to be the natural guardian or guardians of the minor or person suffering from legal disability.