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[Cites 0, Cited by 0] [Section 141I] [Entire Act]

State of Rajasthan - Subsection

Section 141I(2) in Rajasthan Land Revenue Act 1956

(2)Such Assistant Records Officer shall cause a notice in writing under his hand to be served on the parties concerned requiring them to appear before him, in person or by an authorised agent, on a specified day and to produce evidence of possession of the land or premises in dispute.