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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(3) in Rajasthan Public Demands Recovery Act, 1952

(3)[ The Collector in whose office the certificate was originally filed shall hear and determine the petition and may set aside, modify or vary the certificate, if necessary in accordance with his decision.] [Substituted by Act No. 42 of 1960.]