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[Cites 0, Cited by 0] [Section 37A] [Entire Act]

State of Rajasthan - Subsection

Section 37A(7) in The Rajasthan Gram Dan Act, 1971

(7)The Collector shall also simultaneously send copies of the declaration to the State Government, Chainnan of the Gramdan Board, President of the concerned Gram Sabha, Sub-Divisional Officer and the Tehsildar concerned.