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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(4) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(4)On receipt of the report from the Commissioner, Devasthan the Government may pass such orders for the continuance of such grant or any part thereof as it may deem fit, subject to the Annual Appropriation Act.