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

State of Rajasthan - Subsection

Section 9(c) in The Rajasthan Land Reforms and Jagir Resumption (Absorption of Jagir Employees) Rules, 1954

(c)A Jagir Employee served with a notice of discharge may. if he so likes, within one month from the date of the notice signify his willingness in writing to the appointing authority concerned to be considered for final selection and absorption in the State Service.