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[Cites 0, Cited by 0] [Section 183] [Entire Act]

State of Rajasthan - Subsection

Section 183(1) in The Rajasthan Law And Judicial Department Manual, 1952

(1)On receipt of the Public Prosecutor's report the Collector will, if necessary, with the assistance of the Superintendent of Police, cause an inquiry, will instruct the Public Prosecutor whether he should appear or not to oppose the application.