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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(3) in The Rajasthan Soil and Water Conservation Act, 1964

(3)On publication of the notice under sub-section (1), any person likely to be affected by the plan may, within thirty days from the date of publication by beat of drum, make objections in writing to the Inquiry Officer.