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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(2) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

(2)It shall be signed by the intermediary himself:Provided that the Collector may entertain a statement signed by any other person duly authorised by the intermediary if the Collector is satisfied that the intermediary was unable to sign it owing to a physical disability or any other sufficient reason.