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[Cites 0, Cited by 0] [Section 22A(2)] [Section 22A] [Entire Act]

State of Rajasthan - Subsection

Section 22A(2)(ii) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(ii)direct the Collector to take recourse to legal process through a competent Magistrate for enforcing the surrender of such records.