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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(4) in The Rajasthan Bhoodan Yagna Act, 1954

(4)The Tehsildar shall publish the declaration for inviting objections to be made on any date as may be appointed within 4 months preceding the day indicated by the Board in the preceding sub-section.