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[Cites 0, Cited by 0] [Section 24A(3)] [Section 24A] [Entire Act]

State of Rajasthan - Subsection

Section 24A(3)(a) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954

(a)no decision of the Custodian in relation to title to any land vested in him as evacuee property [x x x] [Omitted by Rajasthan Act 23 of 1959.] shall be called in question and varied or reversed by any officer or authority under this Act; and