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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(2) in Rajasthan Urban Land (Certification of Titles) Act, 2016

(2)The Tribunal shall consist of one person who shall be appointed by the State Government and shall be paid such salary and allowances as may be determined by the State Government.