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State of Rajasthan - Section
Section 18 in The Rajasthan Land Development Corporation Rules, 1977
18. Procedure for appeal to the Appellate Tribunal.
- The procedure for filing an appeal and for hearing and disposal thereof shall be, as far as possible, the same as is prescribed for appeal under Rajasthan Land Revenue Act, 1956 and the rules made thereunder.Form No. 1Rajasthan Land Development Corporation, Jaipur.Notice for taking temporary of the land under Section 23 (1) of the Rajasthan Land Development Corporation Act, 1975.| No. | Dated |