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State of Rajasthan - Section

Section 207 in Rajasthan Land Revenue Act 1956

207. Consideration of proposals and determination of claims and objection.

- On the date fixed, the Collector shall -
(a)hear and dispose of, one by one -
(i)the objections made by the parties, and
(ii)the claims and objections lodged by other persons, and
(b)then examine the proposals to see if they are in accordance with the terms of the preliminary order and comply with the provisions of law.