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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(3) in The Rajasthan Court of Wards Act, 1951

(3)From the date of the publication of the said notification in the Rajasthan Gazette the prohibitions contained in clause (a) of section 37 of this Act shall apply to the landholder so long as the inquiry is proceeding, and until the orders of the Government are passed thereon.