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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(2)(g) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959

(g)providing for any matter which by any provision of this Act may be or is required to be prescribed or in respect of which, by any such provision, rules may be or are required to be made.