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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Rajasthan - Subsection

Section 47(2) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(2)The Mines Tribunal on receiving a reference from the Collector under sub-rule (1) shall issue notices to the Collector and the lessee fixing a date for the hearing of the reference.