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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Rajasthan - Subsection

Section 114(1) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(1)The Rent Rate Officer shall publish in such manner as may be prescribed the proposals and records made by him under the forgoing sections and shall receive and consider any objection which may be made in respect of such proposals and records.