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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(6) in The Rajasthan Land Acquisition Rules, 1956

(6)The right of the objector under sub-section (2) of section 5A shall extend not only to the making of a written objection, but also to the adducing of evidence, if he so desires, in support of his objection.