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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(1) in The Rajasthan Lands Summary Settlement Act, 1953

(1)The State Government may. by notification in the [Official Gazette] [Substituted by Rajasthan Act No. 27 of 1957.] make rules, not inconsistent with this Act, for the purpose of giving effect to the provision thereof;