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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(2) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

(2)The Collector, before he passes orders on these statements, shall publish the statements in the village or villages where the properties mentioned therein are situate and allow a month's time for the filing of objections, if any.