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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964

(1)Upon receipt of the statement of income in form 'B', the Collector shall examine the same with reference to the statement prepared under clause (a), and the reports received under clause (b), of rule 3.