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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(c) in The Rajasthan Affected Areas (Suspension of Proceedings) Act, 1952

(c)[affected area means any area affected with famine or scarcity] [Substituted by section 4 of Rajasthan Act No. VIII of 1953, Published in the Rajasthan Gazette, No. 212, dated 23.3.1953.] in respect of which a declaration has been made under section 3 and is subsisting;