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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(2)(g) in The Rajasthan Land Acquisition Rules, 1956

(g)to inquire into and ascertain the particulars of the persons interested in such land; provided that, as laid down in the proviso to clause (g) of sub-section (1) of section 4, of the Act, no person shall enter into any building or upon any enclosed court or garden attached to a dwelling house (unless with the consent of the occupier thereof) without giving such occupier at least seven days notice in writing of his intention to do so.