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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(3) in The Rajasthan Gram Dan Act, 1971

(3)A copy of every notification under sub-section (1) shall be displayed in a prominent place in the village and shall also be affixed on the notice board in the office of the Tehsildar, Sub- Divisional Officer and the Collector within whose jurisdiction the village is situate and the substance of every such notification shall also be published in the prescribed manner.