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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(1) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973

(1)The Authorised Officer may obtain from any court or any authority any information relating to any proceeding pending before him and such court or authority, as the case may be, shall, if such information be available with it, furnish him with such information within a reasonable period.