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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Rajasthan - Subsection

Section 65(4) in Rajasthan Land Pooling Schemes Act, 2016

(4)For the purpose of enabling any documents to be served on the owner of any property, the appropriate authority or the Land Pooling Officer or any other authorised officer may by notice in writing require the occupier, if any, of the property to state the name and address of the owner, thereof.