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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(3) in The Rajasthan Gram Dan Act, 1971

(3)The Executive Committee, on application made to it for the correction of an existing entry in the register, shall, if it is satisfied after such enquiry as it thinks fit, that the entry relates to the applicant and is erroneous or defective in any particular, amend the entry accordingly.