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

State of Rajasthan - Subsection

Section 2(1)(d) in The Rajasthan Gram Dan Act, 1971

(d)"Chairman" means the Chairman of the Bhoodan Board appointed under section 4 of the Rajasthan Bhoodan Yagna Act, 1954 (Rajasthan Act 16 of 1954) and includes any person authorised by the State Government to perform all or any of the functions of the Chairman under this Act: