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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(2) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954

(2)If no objections are received to the draft scheme published under sub-section (1), or within sixty days of its publication to the amended draft scheme published under sub-section (2) of section 19, as the case may be the Settlement Officer (Consolidation) shall confirm the scheme.