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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(2) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(2)Instead of holding the enquiry himself under sub-rule (1) the Jagir Commissioner may entrust the enquiiy to any officer not below the rank of an Assistant Jagir Commissioner or sub- Divisional Officer.