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

State of Rajasthan - Subsection

Section 9(3) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964

(3)The Sub-Divisional Officer may extend the time by another thirty days, if he is satisfied that there are sufficient grounds for doing so, and shall submit the objections received from the Municipal Board or the Village Panchayat with his opinion to the Compensation Commissioner through the Collector.