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[Cites 0, Cited by 0] [Section 261(2)] [Section 261] [Entire Act]

State of Rajasthan - Subsection

Section 261(2)(xxxix) in Rajasthan Land Revenue Act 1956

(xxxix)regulating the issue of writs of demand and citations under section 229 directing by what officers or classes of officers such processes shall be issued and fixing the costs thereof to be recovered from defaulters,