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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Rajasthan - Subsection

Section 86(3) in Rajasthan Land Revenue Act 1956

(3)An application for review under this section shall lie on any of the grounds mentioned in Rule I of Order XLVII of the First Schedule to the Code of Civil Procedure, 1908 (Central Act V of 1908) and the provisions of the said order shall, subject to the provisions contained in sub-section (1) or sub-section (2), be applicable.