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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(1) in The Rajasthan Bhoodan Yagna Act, 1954

(1)Upon receipt of the Bhoodan declaration, the Tehsildar shall make a preliminary enquiry as to the right, title or interest of the donor in such land, and refer the result of such enquiry to the Board for advice.