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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

(2)If any question arises whether any property is of the nature referred to in sub-section (1), it shall be referred to the Compensation Commissioner, who may, after holding the prescribed enquiry, make such order thereon as he deems fit.