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[Cites 0, Cited by 2] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(4) in Rajasthan Public Trust Act, 1959

(4)The Assistant Commissioner shall cause the entries in the register to be amended in accordance with the finding recorded under Sub-section (3) or, if an appeal has been filed the therefrom, in accordance with the decision of the Commissioner on such appeal and the provisions of Sections 21 and 22 shall apply to such amended entries as they apply to the original entries.