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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(3) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(3)After completing the enquiiy the Collector shall forward his recommendations to the Commissioner, Devasthan who may after such further enquiry as he may deem necessary submit his recommendations to the Government subject to the annual Appropriation Act.