Section 16(2)(c) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(2)(c) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(c)in any other case submit his report in respect of the matters contained in the application to the Commissioner for khudkasht lands for his order and where the Collector makes a recommendation for the allotment of khudkasht, he shall specify the manner in which his recommendation may be carried out.

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State of Rajasthan - Subsection

Section 16(2)(c) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952