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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(2) in The Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968

(2)The allotting authority shall give to the members of the Advisory Committee at least 15 days, notice of the date of meeting:Explanation. - The notice of the date of meeting shall be served in the manner prescribed in the Revenue Courts Manual for the service of summons or notices:Provided that if the service is not possible in the aforesaid manner the notice shall be sent under a postal certificate or by registered post:[Provided further that the State Government may by notification reduce the notice period of 15 days to 7 days.] [Added by Notification dated 15.04.1976 - Rajasthan Gazette, dated 16.04.1976.]