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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(2) in The Rajasthan Land Revenue (Survey, Record & Settlement) (Government) Rules, 1957

(2)If he proves his claim to the satisfaction of the Settlement Officer, the case shall be reported to the State Government, through the Settlement Commissioner and the Board, and the orders of Government thereon shall be final.