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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(3) in The Ajmer Tenancy and Land Records Act, 1950

(3)On getting such application, the collector shall issue a proclamation calling upon persons who claim any interest in such land, either as proprietor or otherwise, to file objections, if any, within the period specified in the proclamation.