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[Cites 0, Cited by 0] [Section 39(2A)] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(2A)(d) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(d)Where the question of guardianship is in dispute, the Collector shall apply to the District Judge having jurisdiction to determine such question and to appoint a guardian as required by the proviso to clause (b) of sub-section (3) of section 35 of the Act.