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State of Rajasthan - Section

Section 249 in Rajasthan Land Revenue Act 1956

249. Bar of claims founded on irregularity or mistake.

- If no application under section 247 is made within the time allowed there-fore, all claims on the ground of irregularity or mistake in publishing or conducting the sale shall be barred :Provided that nothing herein contained shall bar the institution of a suit in the Civil Court for the purpose of setting aside a sale on the ground of fraud.