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[Cites 0, Cited by 0] [Section 114] [Entire Act]

State of Rajasthan - Subsection

Section 114(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(3)On receipt of the proposals and records submitted by the Rent Rate Officer under sub-section (2), the Board may approve or vary such proposals after such inquiry as it may deem fit, and shall submit them for the sanction of the State Government.