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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Rajasthan - Subsection

Section 1(5) in Rajasthan Public Trust Act, 1959

(5)Before the publication of any notification under Sub-section (4) a draft thereof hall be published in the Official Gazette for the information of all persons likely to be affected thereby and a notice shall be published therewith, specifying the date on or after which the draft shall be taken into consideration and before which any objections or suggestions shall be received.