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[Cites 0, Cited by 0] [Section 39(2A)] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(2A)(c) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(c)On the date and time appointed for on any other date and time to which the Collector may adjourn the inquiry for sufficient reason), the Collector shall, after hearing such persons as appear, ascertain the person to be regarded as a natural guardian.