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[Cites 0, Cited by 0] [Section 86(2)] [Section 86] [Entire Act]

State of Rajasthan - Subsection

Section 86(2)(iii) in Rajasthan Land Revenue Act 1956

(iii)no order affecting any question or right between private person shall be reviewed except on the application of a party to the proceedings and no application for the review of such order shall be entertained unless it is made within ninety days from the passing of the order.